Section 20(2)(d) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(d) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(d)seize or take copies of such registers, record of wages or notices or portions thereof as he may consider relevant in respect of an offence under this Act which he has reason to believe has been committed by the principal employer or agency; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 20(2)(d) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013