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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3) in Maharashtra Factories Rules, 1963

(3)If a certificate of fitness issued to a young person is lost, on receipt of application for the grant of duplicate, the Certifying Surgeon, after making such inquiries as he deems fit, may grant a duplicate thereof. Such application shall be forwarded through the occupier of the factory where the young person is employed.