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[Cites 0, Cited by 0] [Section 2A(4)] [Section 2A] [Entire Act]

State of Jharkhand - Subsection

Section 2A(4)(c) in Bihar Factories Rules, 1950

(c)for any other reason to be recorded in writing; may revoke the certificate of competency after giving an opportunity to the 'competent person' for being heard.