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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(d) in The Equal Remuneration Act, 1976

(d)examine the employer, his agent or servant or any other person found in charge of the establishment or any premises connected therewith or any person whom the Inspector has reasonable cause to believe to be, or to have been a worker in the establishment;