Section 17(3)(a) in The Dock Workers (Safety, Health And Welfare) Act, 1986

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Union of India - Subsection

Section 17(3)(a) in The Dock Workers (Safety, Health And Welfare) Act, 1986

(a)in the case of an offence punishable with fine,-

(i)within six months from the date of the offence; or

(ii)where the commission of the offence was not known to the Inspector, within six months from the first day on which the offence comes to the knowledge of the Inspector; or

(iii)where it is not known by whom the offence was committed, within six months from the first day on which the identity of the offender is known to the Inspector; or

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Union of India - Subsection

Section 17(3)(a) in The Dock Workers (Safety, Health And Welfare) Act, 1986