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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in Dock Workers (Safety, Health and Welfare) Scheme, 1961

(b)it shall also be the duty of every employer of dock workers who by himself, his agents or employees, erects or alters any staging or works or uses machinery or plant or part thereof to which this Scheme applies, to comply with such of the requirements under Part IV (Safety) of this Scheme as relate to the erection or alteration of the staging and to work or use the machinery or plant in manner which complies with the provisions relating thereto under Part IV (Safety) of this Scheme.