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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Rajasthan - Subsection

Section 15A(2) in Rajasthan Factories Rules, 1951

(2)Every worker employed in the said processes shall be re-examined by a Certifying Surgeon at least once in every three calendar months. Such re-examination shall, wherever the Certifying Surgeon considers appropriate, include tests specified in sub-paragraph-(l).