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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Rajasthan - Subsection

Section 9B(6) in Rajasthan Factories Rules, 1951

(6)No person who has been found unfit to work in the said processes as said in sub-paragraph (5) above shall be re-employed or permitted to work unless the Certifying Surgeon, after further examination, again certifies him fit for employment in those processes.][Paras 9-A and 9-B, added by No. 4 dated 8.1.1991 [25-6-1992]]