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 48] [Entire Act] Union of India - Subsection Section 48(3) in Dock Workers (Safety, Health and Welfare) Scheme, 1961 (3)Dock workers engaged in the removal of damaged containers containing corrosive or caustic substances shall be provided with suitable protective equipment.
