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[Cites 0, Cited by 0] [Section 63K] [Entire Act]

State of West Bengal - Subsection

Section 63K(3) in The West Bengal Factories Rules, 1958

(3)Within one month of the appointment of 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 sub-rule under which appointed.