Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59C] [Entire Act] State of Jharkhand - Subsection Section 59C(2) in Bihar Factories Rules, 1950 (2)The eye-sight and colour vision of the person employed as referred to in sub-rule (1) shall be examined at least once in every period of 12 months up to the age of 45 years and once in every six months beyond that age.
