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Union of India - Section

Section 54 in Occupational Safety, Health and Working Conditions Code, 2020

54. Effect of employing contract labour from a non-licenced contractor.

- Where any principal employer of an establishment is employing contract labour through a contractor who is required to obtain a licence under this Part, but he has not obtained such licence, then, such employment shall be deemed to be in contravention of the provisions of this Code.