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[Cites 0, Cited by 0] [Section 77A] [Entire Act]

State of Punjab - Subsection

Section 77A(2) in The Punjab Factory Rules, 1952

(2)Any person who in the opinion of the Factory Medical Officer or the Certifying Surgeon is unsuitable for employment on account of possible risk to the health of others, shall not be employed as canteen staff.] [Substituted vide Punjab Government Gazette L.S.P. III dated 19.3.1991.]