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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(3)Where any accident causing disablement subsequently results in the death of dock worker, notice in writing of the death shall be submitted to the authorities mentioned in sub-regulation (1) within 72 hours after the death occurs.