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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3) in The Factories Act, 1948

(3)A certificate of fitness granted or renewed under sub-section (2)—
(a)shall be valid only for a period of twelve months from the date thereof;
(b)may be made subject to conditions in regard to the nature of the work in which the young person may be employed, or requiring re-examination of the young person before the expiry of the period of twelve months.