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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1)(d) in The Rajasthan Silicosis Rules, 1955

(d)After the initial examination, every workman shall be brought before an examiner by the employer for medical examination at intervals of not more than five years over a period not exceeding ten years, and thereafter at two yearly intervals.