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[Cites 0, Cited by 0] [Section 73V(1)] [Section 73V] [Entire Act]

State of Maharashtra - Subsection

Section 73V(1)(b) in Maharashtra Factories Rules, 1963

(b)once in a period of 6 months, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed, and in cases where in the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker,