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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(6)(c) in Bihar Factories Rules, 1950

(c)If on such examination the Certifying Surgeon is of opinion that a person in possession of a child's provisional certificate of fitness is under the age of fourteen years or is not fit for employment as a child in a factory, or that a person in possession of an adult's provisional certificate of fitness is less than 15 years of age or is unfit to work as an adult, he shall impound the certificate, write on it the word "Cancelled" and sign the same and shall forward the certificate with such remarks, if any, as he may offer to the Inspector of Factories for information, and inform the Examining Surgeon who granted such provisional certificate.