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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(6) in Occupational Safety, Health and Working Conditions Code, 2020

(6)Where any occupier of a factory contravenes the provisions of sub-section (5), the licence issued under section 79 to such factory shall, notwithstanding any penalty to which the occupier of factory shall be subjected to under the provisions of this Code, be liable for cancellation.