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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(5) in Occupational Safety, Health and Working Conditions Code, 2020

(5)Every objection under second proviso to sub-section (4) shall be in writing and shall state-
(i)the specific grounds of objections, and
(ii)the omissions, additions or modifications asked for.