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[Cites 0, Cited by 0] [Section 131D(1)] [Section 131D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131D(1)(b) in The M.P. Factories Rules, 1962

(b)If the Factory Medical Officer or the Certifying Surgeon as the case may be, is of the opinion that the worker has manifested signs and symptoms of any notifiable diseases as specified in the Third Schedule of the Act;