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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(3) in The M.P. Factories Rules, 1962

(3)The Certifying Surgeon after examining a worker shall issue a certificate of fitness in Form 32. The record of examination and re-examination carried out shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2) including the nature and the results of these tests, shall also be entered by the Certifying Surgeon in a health register in Form 21.