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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(5) in Kerala Factories Rules, 1957

(5)[ At such visits, the certifying surgeon after examining a worker, shall issue a certificate of fitness in Form No. 27. The record of examination and re-examination carried out shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-rule (1) and (2) including the nature and the result of the tests shall also be entered by the Certifying Surgeon in a Health Register in Form 17.] [Substituted by SRO No.1149/2001 dt. 28-12-2001.]