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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Jharkhand - Subsection

Section 2A(5) in Bihar Factories Rules, 1950

(5)The Chief Inspector may, for reasons to be recorded in writing, require re-certification of lifting machines, lifting tackles, pressure plant or ventilation system, as the case may be, which has been certified by a competent person outside the State.Form of Application for grant of certificate of Competency to a person under sub-rule (1) of Rule 2A.