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 53] [Entire Act] Union of India - Subsection Section 53(6) in Dock Workers (Safety, Health and Welfare) Scheme, 1961 (6)When machinery is stopped for servicing or repairs, adequate measures shall be taken to ensure that it cannot be inadertently re-started.
