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[Cites 0, Cited by 0] [Section 67P(1)] [Section 67P] [Entire Act]

State of Punjab - Subsection

Section 67P(1)(b) in The Punjab Factory Rules, 1952

(b)Once in a period of six months, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed; and in cases where in the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker;