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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Jharkhand - Subsection

Section 96(3) in Bihar Factories Rules, 1950

(3)In case of every accident which is not fatal and in which any person is injured a supplementary notice in Form no. 17-B shall be sent to the Inspector and the Chief Inspector respectively within 7 days of the date on which the injured worker returns to work.