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[Cites 0, Cited by 0] [Section 81AM(1)] [Section 81AM] [Entire Act]

State of Kerala - Subsection

Section 81AM(1)(b) in Kerala Factories Rules, 1957

(b)If the Factory Medical Officer or the Certifying Surgeon as the case may be, is of the opinion that the worker has manifest designs and symptoms of any notifiable disease as specified in the Third Schedule of the Act;