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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Rajasthan - Subsection

Section 15A(3) in Rajasthan Factories Rules, 1951

(3)The Certifying Surgeon after examining a worker, shall issue a certificate of fitness in Form No.30. The record of examination and re-examinations carried out shall be entered in the Certificate shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub- paragraph (1) and (2), including the nature and the results of the tests, shall also be entered by the Certifying Surgeon in a health register in the Form 19.