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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(2A) in The West Bengal Factories Rules, 1958

(2A)[ No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule.] [Inserted by Notification No. No.340 L.W./L.W./IR-4/85 dated 2nd April 1986.]