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

State of Rajasthan - Subsection

Section 9B(3) in Rajasthan Factories Rules, 1951

(3)The Certifying Surgeon after examining a worker, shall issue a certificate of Fitness in Form No.30. The record of examination and re-examination carried out shall be entered in the Certificate and the Certificate shall be kept in the custody of the Manager of the Factory. The record of each examination carried under sub-paragraphs (1) and (2), including the nature and the results of the tests, shall also be entered by the Certifying Surgeon in a health register in Form No.19.