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[Cites 0, Cited by 0] [Section 122(6)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(6)(b) in Code on Social Security, 2020

(b)require any person whom the Inspector-cum-Facilitator has reasonable cause to believe, is an employer of the establishment, to produce any document or to give any information, which is in his power with respect to any of the purposes for which the inspection is made;