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[Cites 0, Cited by 0] [Section 67T(1)] [Section 67T] [Entire Act]

State of Punjab - Subsection

Section 67T(1)(b) in The Punjab Factory Rules, 1952

(b)if the Factory Medical Officer or the certifying Surgeon, as the case may be, is of the opinion that the worker has manifested signs and symptoms of any notifiable disease as specified in the Third Schedule to the Act;