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[Cites 0, Cited by 0] [Section 73W] [Entire Act]

State of Maharashtra - Subsection

Section 73W(4) in Maharashtra Factories Rules, 1963

(4)Within one month of the appointment of a Factory Medical Officer, the occupier of the factory shall furnish to the Chief Inspector the following particulars, namely:-
(a)Name and address of the Factory Medical Officer,
(b)Qualifications,
(c)Experience, if any, and
(d)the sub-rule under which appointed.