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[Cites 0, Cited by 0] [Section 73W(1)] [Section 73W] [Entire Act]

State of Maharashtra - Subsection

Section 73W(1)(a) in Maharashtra Factories Rules, 1963

(a)For factories employing upto 50 workers,-
(i)the services of Factory Medical Officer on retainership basis, in his clinic to be notified by the occupier. He will carry out the pre-employment and periodical medical examination as stipulated in rule 73-V and render medical assistance during any emergency;
(ii)a minimum of 5 persons trained in first-aid procedures amongst whom at least one shall always be available during the working period;
(iii)a fully equipped first-aid box,