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[Cites 0, Cited by 0] [Section 63J] [Entire Act]

State of West Bengal - Subsection

Section 63J(5) in The West Bengal Factories Rules, 1958

(5)A Certifying Surgeon on his own or on a reference from an Inspector may conduct medical examination of a worker to ascertain the suitability or his employment in a hazardous process or for ascertaining his health status. The opinion of the Certifying Surgeon in such a case shall be final.