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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2)(b) in Occupational Safety, Health and Working Conditions Code, 2020

(b)if a question arises as to whether any activity of an establishment is a core activity or otherwise, the aggrieved party may make an application in such form and manner as may be prescribed, to the appropriate Government for decision;