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[Cites 0, Cited by 0] [Section 81AJ(2)] [Section 81AJ] [Entire Act]

State of Kerala - Subsection

Section 81AJ(2)(iii) in Kerala Factories Rules, 1957

(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than 3 years on the date of commencement of this rule, the Chief Inspector may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years; relax the qualification.