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[Cites 0, Cited by 0] [Section 63J] [Entire Act]

State of West Bengal - Subsection

Section 63J(6) in The West Bengal Factories Rules, 1958

(6)A worker who has been found unfit to work under sub-rule (3) shall not be employed again in the same process unless the Certifying Surgeon, after further examination, again certifies him fit for employment in the said process which shall be duly entered in the aforesaid Health Register.