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

State of Kerala - Subsection

Section 81AJ(4) in Kerala Factories Rules, 1957

(4)Within one month of the appointment a Factory Medical Officer, the occupier of the Factory shall furnish to the Chief Inspector the following particulars-
(a)Name and address of the Factory Medical Officer,
(b)Qualification;
(c)Experience, if any; and
(d)the rules under which appointed.