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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1)(q) in Occupational Safety, Health and Working Conditions Code, 2020

(q)the Central Government may reverse or modify any order passed by Chief Inspector-cum-Facilitator under this Code or under any regulation, rule or bye-laws thereunder in relation to mine;
(C)shall have the following special powers in respect of dock work namely:-