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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(iii) in Dock Workers (Safety, Health and Welfare) Scheme, 1961

(iii)take on the spot or otherwise the statements of any persons or hold enquiries which he may consider necessary for carrying out the purpose of this Scheme, provided that no person shall be compelled to answer any question or give any evidence tending to incriminate himself.