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[Cites 0, Cited by 0] [Section 58A(8)] [Section 58A] [Entire Act]

State of Rajasthan - Subsection

Section 58A(8)(c) in Rajasthan Factories Rules, 1951

(c)The results of examinations by a competent person carried out under sub-rules (4) and (5) shall be entered in Form No. 9-B.