Section 67T(1)(d) in The Punjab Factory Rules, 1952

[Cites 0, Cited by 0] [Section 67T(1)] [Section 67T] [Entire Act]

(d)if any one of the following authorities so direct :-

(i)the Chief Inspector of Factories :

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

(iii)Commissioner of Workmen's Compensation;

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

(v)The Director, Employees State Insurance Corporation (Medical Benefits); and

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

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