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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Atomic Energy (Radiation Protection) Rules, 2004

(2)Such records shall be preserved during the working life of each worker, and afterwards until the worker attains or would have attained the age of Seventy five years, or not less than thirty years after the termination of the work involving occupational exposure whichever is later.