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[Cites 0, Cited by 0] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(1) in Occupational Safety, Health and Working Conditions Code, 2020

(1)The appropriate Government may, by notification and subject to such conditions and restrictions, if any, and for such period or periods as may be specified in the notification, direct that all or any of the provisions of this Code or the rules or the regulations made thereunder shall not apply to or in relation to any establishment or class of establishments.