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State of West Bengal - Section

Section 3 in The West Bengal Factories Rules, 1958

(3)The Chief Inspector, on receipt of an application in the prescribed form from a person or an institution intending to be recognized as a "competent person" for purposes of the Act and the rules made thereunder, shall, within a period of sixty days of the date of receipt of application, either after having satisfied himself as regards competence and facilities available at the disposal of the applicant, recognize the applicant as a "competent person" and issue a certificate of competency in Form No.29B for such purpose as may be specified therein or reject the application specifying the reasons therefore.