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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(1)(b) in Occupational Safety, Health and Working Conditions Code, 2020

(b)serious bodily injury to any person within the establishment, he shall be punishable with imprisonment for a term which may extend to one year, or with a fine which shall not be less than two lakh rupees but not exceeding four lakh rupees, or with both: