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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(5)(a) in Bihar Factories Rules, 1950

(a)A person who loses a certificate of fitness which has been granted to him may apply to the Surgeon who granted it for a copy of the certificate and the said Surgeon after making such enquiry from such person's employer (or if such person is unemployed, from his last employer) and from such other sources, as he deems fit, may grant a duplicate of the lost certificate. The word "Duplicate" shall be clearly written in red ink across such duplicate certificate and initialled by the said Surgeon. The counterfoil in the bound book of forms shall be similarly marked "Duplicate" and initialled.