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[Cites 0, Cited by 0] [Section 81G] [Entire Act]

State of Kerala - Subsection

Section 81G(1) in Kerala Factories Rules, 1957

(1)No person shall be employed to operate a crane, locomotive or forklift Truck, or to give signals to a crane or locomotive operator unless his eye sight and colour vision have been examined and declared fit by a qualified ophthalmologist to work whether with or without the use of corrective glasses.