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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in Occupational Safety, Health and Working Conditions Code, 2020

(1)This Part shall apply to-
(i)every establishment in which fifty or more contract labour are employed or were employed on any day of the preceding twelve months through contract;
(ii)every manpower supply contractor who has employed, on any day of the preceding twelve months, fifty or more contract labour.