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[Cites 0, Cited by 0] [Section 73Z(1)] [Section 73Z] [Entire Act]

State of Maharashtra - Subsection

Section 73Z(1)(b) in Maharashtra Factories Rules, 1963

(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 noticeable disease as specified in the Third Schedule of the Act;