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[Cites 0, Cited by 1] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Equal Remuneration Act, 1976

(1)The appropriate Government may, by notification, appoint such persons as it may think fit to be Inspectors for the purpose of making an investigation as to whether the provisions of this Act, or the rules made thereunder, are being complied with by employers, and may define the local limits within which an Inspector may make such investigation.