Section 139(2)(a) in Occupational Safety, Health and Working Conditions Code, 2020

[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2)(a) in Occupational Safety, Health and Working Conditions Code, 2020

(a)fails to submit within two months a draft of bye-laws after being called upon to do so by the Chief Inspector-cum-Facilitator or Inspector-cum-Facilitator; or

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Union of India - Subsection

Section 139(2)(a) in Occupational Safety, Health and Working Conditions Code, 2020