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[Cites 0, Cited by 0] [Section 62RH(1)] [Section 62RH] [Entire Act]

State of Jharkhand - Subsection

Section 62RH(1)(b) in Bihar Factories Rules, 1950

(b)If the Factory Medical Officer or the Certifying Surgeon as the case may be, is of the opinion that the worker has manifested signs and symptoms of any notifiable disease as specified in the Third Schedule of the Act;