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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(p) in Bihar Factories Rules, 1950

(p)"Qualified medical practitioner" means a person holding a qualification granted by an Authority specified in the schedule to the Indian Medical Degrees Act, 1916 (VII of 1916) or in the Schedules to the Indian Medical Council Act, 1956 (102 of 1956).