Section 2(1)(l) in Occupational Safety, Health and Working Conditions Code, 2020

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Union of India - Subsection

Section 2(1)(l) in Occupational Safety, Health and Working Conditions Code, 2020

(l)"competent person", means a person or an institution recognised as such by the Chief Inspector-cum-Facilitator for the purposes of carrying out tests, examinations and inspections required to be done in an establishment having regard to-

(i)the qualifications and experience of the person and facilities available at his disposal; or

(ii)the qualifications and experience of the persons employed in such institution and facilities available therein:

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Union of India - Subsection

Section 2(1)(l) in Occupational Safety, Health and Working Conditions Code, 2020