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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of West Bengal - Subsection

Section 10A(f) in The West Bengal Factories Rules, 1958

(f)No person who has been found unfit to work as mentioned in sub-paragraph (e) above shall be required or allowed to work in the said processes unless the Certifying Surgeon, after further examination, again certified him fit for employment in the said processes.]