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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3)(a) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(a)On receipt of the notice, the employer may require such employee to be examined at his cost by a lady doctor, if she so desires, or, otherwise, by any qualified medical practitioner or a midwife.