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Union of India - Section

Section 46 in Code on Social Security, 2020

46. Exemption of factories or other establishments belonging to Government or any local authority.

- The appropriate Government may, after consultation with the Corporation, by notification and subject to such conditions as may be specified in the notification, exempt any factory or other establishment belonging to the Government or any local authority, from the operation of this Chapter if the employees in any such factory or other establishment are otherwise in receipt of benefits substantially similar or superior to the benefits provided under this Chapter.