Section 6(2)(a) in Dock Workers (Safety, Health and Welfare) Scheme, 1961

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Union of India - Subsection

Section 6(2)(a) in Dock Workers (Safety, Health and Welfare) Scheme, 1961

(a)It shall be the duty of every employer of dock workers who by himself, his agents or employees, carries on any of the operations in which dock workers are employed, to comply with the requirements of paras. 4 and 5 under this Part and with such of the requirements under Part IV (Safety) of this Scheme as

(i)affect any dock worker employed by him in the course of performing any work on his behalf ;

(ii)relate to any work, act or operation performed or about to be performed by such employer.

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Union of India - Subsection

Section 6(2)(a) in Dock Workers (Safety, Health and Welfare) Scheme, 1961