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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Rajasthan - Subsection

Section 9A(2) in Rajasthan Factories Rules, 1951

(2)The record of medical examinations and appropriate tests carried out by the said medical practitioner shall be maintained in a separate register approved by the Chief Inspector of Factories, which shall be kept readily available for Inspection by the Inspector.