Section 9(2)(b) in The Rajasthan Silicosis Rules, 1955

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State of Rajasthan - Subsection

Section 9(2)(b) in The Rajasthan Silicosis Rules, 1955

(b)If it is found not possible for such workman to be present for initial examination and if he is not examined on the day he presents himself, his name shall be entered in a register maintained for such a purpose and he shall be deemed to have complied with the rules, provided that he reports himself for examination without delay, on being notified subsequently by the employer of a date and hour on which the examination will be carried out. Failure on the part of the workman thus notified to present himself for examination without sufficient cause shall render him ineligible for compensation and shall release the employer from all obligation under these rules should the workman at any other date present himself for examination and be found to be suffering from Silicosis.

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State of Rajasthan - Subsection

Section 9(2)(b) in The Rajasthan Silicosis Rules, 1955