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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2)(e) in The Punjab Factory Rules, 1952

(e)Every practitioner authorised under sub-section (2) of section 10 of the Act to exercise provisionally the powers of a Certifying Surgeon shall grant certificates in the manner provided under this rule. Certificates issued by him shall be valid for a period of 6 months unless, countersigned by the Certifying Surgeon. The word "Provisional" shall be printed or stamped in red ink at the top of each foil and counterfoil.