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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131(5) in The M.P. Factories Rules, 1962

(5)The worker taken away from employment is any process under sub-rule (2) may be employed again in the same process only after obtaining the Fitness Certificate from the Certifying Surgeon and after making entries to that effect is the Health Register.