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

State of Punjab - Subsection

Section 67P(5) in The Punjab Factory Rules, 1952

(5)An Inspector may, if he deems it necessary to do so, refer a worker to the Certifying Surgeon for medical examination as required under sub-rule (1) or if he is a Certifying Surgeon himself, conduct such medical examination. The opinion of the Certifying Surgeon in such a case shall be final. The fees required for this medical examination shall be paid by the occupier.