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[Cites 0, Cited by 0] [Section 96A] [Entire Act]

State of Kerala - Subsection

Section 96A(3) in Kerala Factories Rules, 1957

(3)Any other examination including chest X-ray that may be considered necessary by the factory medical officer or the certifying surgeons.Any person who in the opinion of the factory medical officer or the certifying surgeon is unsuitable for employment on account of possible risk to the health of others shall not be employed as canteen staff.Workers who have any skin sores must not be allowed to work.