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[Cites 0, Cited by 0] [Section 81AJ(2)] [Section 81AJ] [Entire Act]

State of Kerala - Subsection

Section 81AJ(2)(ii) in Kerala Factories Rules, 1957

(ii)the Chief Inspector may, subject to such conditions as he may specify, grant exemption from the requirement of this sub-rule, if in his opinion a suitable person possessing the necessary qualification is not available for appointment;