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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(10) in The M.P. Factories Rules, 1962

(10)If the certifying surgeon finds as a result of his examination that any person employed in such process is no longer fit for medical reasons to work in that process he shall suspend such person from working in that process for such time as he may think fit, and no person after suspension shall be employed in that process without written sanction of the certifying surgeon in the Health Register.