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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in Atomic Energy (Radiation Protection) Rules, 2004

(1)When, in the opinion of the competent authority, any worker has exceeded the dose constraints, the competent authority may, without prejudice to other course of action available, issue appropriate directives for controlling further exposure and the employer shall comply with the directives.