Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115] [Entire Act] Union of India - Subsection Section 115(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990 (3)The medical service shall be headed by a doctor specialised in occupational health and shall be provided with adequate staff, laboratory and other personnel.
