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[Cites 0, Cited by 0] [Section 62NH] [Entire Act]

State of Jharkhand - Subsection

Section 62NH(4) in Bihar Factories Rules, 1950

(4)The worker taken away from employment in any process under sub-rule (2) may be employed again in the same process only after obtaining the fitness certificate from the Certifying Surgeon and after making entry to that effect in the Health Register.