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[Cites 0, Cited by 0] [Section 73W(2)] [Section 73W] [Entire Act]

State of Maharashtra - Subsection

Section 73W(2)(iii) in Maharashtra Factories Rules, 1963

(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than 3 years on the date of commencement of this rule, the Chief Inspector may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years, relax the qualification.