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

Union of India - Subsection

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

(a)if he has reason to believe that any inter-State migrant workmen are employed in any premises or place, enter, at all reasonable hours, with such assistants (if any), being persons in the service of the Government or any local or other public authority as he thinks fit, such premises or place for the purpose of—
(i)satisfying himself whether the provisions of this Act in relation to the payment of wages, conditions of service, or facilities to be provided to such workmen are being complied with;
(ii)examining any register or record or notices required to be kept or exhibited by the provisions of this Act or the rules made thereunder, and requiring the production thereof for inspection;