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[Cites 0, Cited by 0] [Section 81AI] [Entire Act]

State of Kerala - Subsection

Section 81AI(5) in Kerala Factories Rules, 1957

(5)The worker taken away from employment in any process under sub-rule (2) may be employed again in the same process only after obtaining the Fitness Certificate from the Certifying Surgeon and after making entries to that effect in the Health Register.