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

State of Madhya Pradesh - Subsection

Section 6A(2) in The M.P. Factories Rules, 1962

(2)Every worker employed in manganese process shall be re-examined by a Certifying Surgeon at least once in every three Calendar months and such examination shall, wherever the Certifying Surgeon considers appropriate, include all the tests in sub-paragraph (1).