Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 49 in Occupational Safety, Health and Working Conditions Code, 2020 49. No fees or commission or any cost to workers. - The contractor shall not charge directly or indirectly, in whole or in part, any fee or commission from the contract labour.
