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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(h) in Kerala Factories Rules, 1957

(h)"Health officer" means the municipal health officer in a municipality or corporation, the District Health Officer concerned in any area within the jurisdiction of a district board or Panchayath or such other officer as may be appointed by the State Government for any area in that behalf irrespective of whether such area is within the limits of a municipality or the jurisdiction of a district board or Panchayath.