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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(6)(b) in Bihar Factories Rules, 1950

(b)The Certifying Surgeon shall personally examine every adolescent and child who is in possession of a "Provisional" certificate granted under sub-rule (4) and shall, if satisfied that a certificate of fitness should be granted, destroy the provisional certificate and issue his own certificate of fitness in place of it.