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[Cites 0, Cited by 0] [Section 62B(2)] [Section 62B] [Entire Act]

State of Jharkhand - Subsection

Section 62B(2)(ii) in Bihar Factories Rules, 1950

(ii)Possesses a degree or diploma in industrial safety recognised by the State Government in this behalf; or has qualified at a written and viva-voca examination conducted by the Chief Inspector: