Section 3(8) in Occupational Safety, Health and Working Conditions Code, 2020
(8)Notwithstanding anything contained in this Code, where any establishment, to which this Code applies, has already been registered under any-(a)Central Labour law; or(b)any other law which may be notified by the Central Government and which applies to the establishment which is in existence at the time of the commencement of this Code,shall be deemed to have been registered under the provisions of this Code, subject to the condition that the registration holder provides the details of registration to the concerned registering officer within such time and in such form as may be prescribed.
