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[Cites 0, Cited by 11] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Factories Act, 1948

(2)A certifying surgeon may, with the approval of the State Government, authorise any qualified medical practitioner to exercise any of his powers under this Act for such period as the certifying surgeon may specify and subject to such conditions as the State Government may think fit to impose, and references in this Act to a certifying surgeon shall be deemed to include references to any qualified medical practitioner when so authorised.