Section 20(2)(b) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(b)examine any person found in any such premises or place for the purpose of determining whether such person is an inter-State migrant workman;

Legal Document View