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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6)(i) in The Child Labour (Prohibition And Regulation) Rules, 1988

(i)"medical authority" means a Government medical doctor not below the rank of an Assistant Surgeon of a District or a regular doctor of equivalent rank employed in Employees' State Insurance dispensaries or hospitals;