Section 62OH(2)(iii) in Bihar Factories Rules, 1950

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State of Bihar - Subsection

Section 62OH(2)(iii) in Bihar Factories Rules, 1950

(iii)In case of a person who has been working as a Factory Medical Officer for a period of not less than three years on the date of commencement of this Rule, the Chief Inspector may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years, relax the qualification.

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State of Bihar - Subsection

Section 62OH(2)(iii) in Bihar Factories Rules, 1950