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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3) in The M.P. Factories Rules, 1962

(3)When a person to whom a certificate of fitness under Section 69 has been granted looses such certificate, he may apply to the certifying surgeon for a copy of the same. The certifying surgeon after making enquiries from such person's employer (or if unemployed from such persons's last employer) or from such other sources as he may deem fit, may grant him a duplicate thereof. The word "Duplicate" shall be clearly written in red ink across such certificate and initialled by the certifying surgeon. The counter-foil in the bound book of forms shall be similarly marked "duplicate" and initialled.