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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Punjab - Subsection

Section 12A(2) in The Punjab Factory Rules, 1952

(2)Every worker employed in the said processes shall be re-examined by a Certifying Surgeon at least once in every twelve calender months. Such re- examination shall, wherever the Certifying Surgeon considers appropriate, include tests as specified in sub-paragraph (1).