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[Cites 0, Cited by 4] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(b) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(b)engage or employ, either directly or indirectly, a manual scavenger, and every person so engaged or employed shall stand discharged immediately from any obligation, express or implied, to do manual scavenging.