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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(c) in Occupational Safety, Health and Working Conditions Code, 2020

(c)include, where such audio-visual worker is employed through a contractor, a specific condition to the effect that in the event of the contractor failing to discharge his obligations under the agreement to the audio-visual worker with respect to payment of wages or any other matter, the producer of the audio-visual programme shall also be liable to discharge such obligations and shall be entitled to be reimbursed with respect thereto by the contractor.