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[Cites 0, Cited by 0] [Section 110(3)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(3)(b) in Occupational Safety, Health and Working Conditions Code, 2020

(b)where for the performance of any act, time is granted or extended on an application made by the employer of an establishment, the period of limitation shall be computed from the date on which the time so granted or extended expired.