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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(2)Ever other employer of dock worker shall employ at least one safety officer, provded that the employers may form a group and appoint safety officers for the group as per the scale laid down in Schedule I with the written permission of the Chief Inspector.