Section 4(1)(b) in Dock Workers (Safety, Health and Welfare) Scheme, 1961

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Union of India - Subsection

Section 4(1)(b) in Dock Workers (Safety, Health and Welfare) Scheme, 1961

(b)disables a dock worker from work on which he was employed for the rest of the day or shift in which the accident occurred, shall forthwith be sent by telegram, telephone, special messenger or written message, within four hours of the occurrence, to -

(i)the Inspector notified for the purpose;

(ii)the relatives of the dock workers when the accident causes loss of life to the dock worker or is likely to disable the dock worker from work for more than ten days ; and

(iii)in the case of fatal accidents only-

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Union of India - Subsection

Section 4(1)(b) in Dock Workers (Safety, Health and Welfare) Scheme, 1961