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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(f) in Occupational Safety, Health and Working Conditions Code, 2020

(f)issue a letter of appointment to every employee on his appointment in the establishment, with such information and in such form as may be prescribed by the appropriate Government and where an employee has not been issued such appointment letter on or before the commencement of this Code, he shall, within three months of such commencement, be issued such appointment letter;