Section 63N(1)(d) in The West Bengal Factories Rules, 1958

[Cites 0, Cited by 0] [Section 63N(1)] [Section 63N] [Entire Act]

(d)If any one of the following authorities so direct

(i)the Inspector of Factories;

(ii)the Health Authority of the Central or State Government.

(iii)Commissioner for Workmen's Compensation;

(iv)The Director-General, Employees' State Insurance Corporation;

(v)The Director, Employees' State Insurance (Medical Benefit) Scheme; and

(vi)The Director-General, Factory Advice Service and Labour Institutes.

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