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[Cites 0, Cited by 2] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1) in The Factories Act, 1948

(1)A certifying surgeon shall, on the application of any young person or his parent or guardian accompanied by a document signed by the manager of a factory that such person will be employed therein if certified to be fit for work in a factory, or on the application of the manager of the factory in which any young person wishes to work, examine such person and ascertain his fitness for work in a factory.