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[Cites 0, Cited by 0] [Section 67Q(2)] [Section 67Q] [Entire Act]

State of Punjab - Subsection

Section 67Q(2)(iii) in The Punjab Factory Rules, 1952

(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than three years on the date of commencement of this rule, the Chief Inspector of Factories may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years, relax the qualification.