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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(2)Before any dangerous goods are received for shipment, the shipper or his agent shall furnish the information as required by sub-regulation (1) above to the Port Authority, the Inspector and the employer of the dock workers handling the dangerous goods.