Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Rajasthan - Subsection Section 68(2A) in Rajasthan Factories Rules, 1951 (2A)[ No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule.][Added by No.4, dated 8.1.1991 [25-6-1992]]
