Section 57(2)(c) in Occupational Safety, Health and Working Conditions Code, 2020

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Union of India - Subsection

Section 57(2)(c) in Occupational Safety, Health and Working Conditions Code, 2020

(c)the appropriate Government may refer any such question suo motu or refer the application to the designated authority, which on the basis of relevant material in its possession, or after making such an enquiry as it deems fit, shall report to the appropriate Government, within such period and thereafter the appropriate Government shall decide the question within such period as may be prescribed.

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Union of India - Subsection

Section 57(2)(c) in Occupational Safety, Health and Working Conditions Code, 2020