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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Punjab - Subsection

Section 12A(3) in The Punjab Factory Rules, 1952

(3)The Certifying Surgeon after examining a worker, shall issue a Certificate of Fitness in Form 32. The record of examination and re-examinations carried out shall be entered in the Certificate and the Certificate shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2), including the nature and the results of the tests, shall also be entered by the Certifying Surgeon, in a Health Register in Form 17.