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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(1) in Occupational Safety, Health and Working Conditions Code, 2020

(1)When any offence is committed under this Code involving an issue of a certain age of a person and such person is in the opinion of the court prima facie under such age, the burden shall be on the accused to prove that such person is not under such age.