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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Atomic Energy (Radiation Protection) Rules, 2004

(1)Every licensee shall maintain complete and up-to-date records of -
(a)personnel monitoring under Clause (b) of sub-rule (2) of rule 27, in the format as specified by order by the competent authority; and
(b)the health surveillance specified in rule 25.