Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 100] [Entire Act] Union of India - Subsection Section 100(2) in Occupational Safety, Health and Working Conditions Code, 2020 (2)No court shall proceed with the trial of any offence under this section except with the previous sanction of the appropriate Government.
