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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(c) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

(c)Before starting the cleaning under sub-rule (1) the supervisor referred to in clause (a) of sub-rule (3) has inspected and determined if the sewer serves any industries nearby to anticipate any hazardous atmosphere that may be encountered.