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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of West Bengal - Subsection

Section 12A(e) in The West Bengal Factories Rules, 1958

(e)No worker who has been found unfit to work as mentioned in sub-paragraph (d), shall be allowed or required to work in the said processes unless the Certifying Surgeon after further examination, again certifies him fit for employment in those processes.]