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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(a) in The Factories Act, 1948

(a)a certificate of fitness to work in a factory as a child, if he is satisfied that the young person has completed his fourteenth year, that he has attained the prescribed physical standards and that he is fit for such work;