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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(3) in Occupational Safety, Health and Working Conditions Code, 2020

(3)On receipt of an application under sub-section (1), the authority referred to in that sub-section shall take such actions in such manner and make such inquiry as may be prescribed by the appropriate Government.