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[Cites 0, Cited by 0] [Section 67T] [Entire Act]

State of Punjab - Subsection

Section 67T(2) in The Punjab Factory Rules, 1952

(2)A copy of the upto date health records including the record of workers' exposure to hazardous process or, as the case may be, the medical records shall be supplied to the worker on receipt of an application from him. X-ray plates and other medical diagnostic reports may also be made available for reference to his medical practitioner.