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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in Atomic Energy (Radiation Protection) Rules, 2004

(2)If a worker discontinues radiation work under the directives of the competent authority issued under this rule, the employer shall assign alternative work not involving exposure to radiation, until the competent authority is satisfied about the fitness of the worker to resume radiation work.