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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Punjab - Subsection

Section 6A(3) in The Punjab Factory Rules, 1952

(3)The Certifying Surgeon after examining a worker, shall issue a Certificate of Fitness in Form 32. The record of examinations and re- examinations carried out shall be entered in the Certificate and it shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2), including the nature and the results of these tests, shall also be entered by the Certifying Surgeon in a health register in Form 17.