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Union of India - Section

Section 1 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

1. Short title, application and commencement .-(1) These regulations may be called the Dock Workers (Safely, Health and Welfare) Regulations, 1990.

(2)They shall apply to all major ports in India as defined in the Major Ports Act, 1963 (38 of 1963).
(3)They shall come into force after the expiry of 30 days of their publication in the Official Gazette.