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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(3)The employer shall take into account the workers' training, skill and experience when workers are set to work. A worker shall not be assigned a work for which he has not received sufficient instructions regarding possible dangers and precautions in the work, taking into account his training, skill and experience.