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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(c) in Rajasthan Factories Rules, 1951

(c)The Certifying Surgeon shall credit all the collections of fee made under sub-rule in the Government Treasury at the end of each quarter in head of account as given under rule 11.]