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[Cites 0, Cited by 0] [Section 63K(2)] [Section 63K] [Entire Act]

State of West Bengal - Subsection

Section 63K(2)(iii) in The West Bengal Factories Rules, 1958

(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than 3 years on the date of commencement of this rule, the Chief Inspector may, subject to such condition as he may specify, relax the requirement of sub-rule (2).