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[Cites 0, Cited by 0] [Section 67P] [Entire Act]

State of Punjab - Subsection

Section 67P(4) in The Punjab Factory Rules, 1952

(4)The workers taken away from employment in any process under sub-rule (2) may be employed again in the same process only after obtaining the Fitness Certificate from the Certifying Surgeon and after making entries to that effect in the health register.