Section 28(2)(d) in The Contract Labour (Regulation and Abolition) Act, 1970

[Cites 0, Cited by 1] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(d) in The Contract Labour (Regulation and Abolition) Act, 1970

(d)seize or take copies of such register, record of wages or notices or portions thereof as he may consider relevant in respect of an offence under this Act which he has reason to believe has been committed by the principal employer or contractor; and

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Union of India - Subsection

Section 28(2)(d) in The Contract Labour (Regulation and Abolition) Act, 1970