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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6)(b) in Occupational Safety, Health and Working Conditions Code, 2020

(b)who manufactures, imports or supplies any substance for use in any factory shall-
(i)ensure, so far as practicable, that such substance when used in the factory does not make it unsafe or a risk to health of persons working in such factory;
(ii)carry out or arrange for carrying out of such tests and examination in relation to such substance as may be necessary;
(iii)take such steps as are necessary to secure that the information about the results of tests carried out in connection with the use of the substance as referred to in sub-clause (ii) is available in a factory along with conditions necessary to ensure its safe use and no risks to health;