Section 20(2)(d) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

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

Union of India - Subsection

Section 20(2)(d) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(d)seize or take copies of such register, 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 a principal employer or contractor, and

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Union of India - Subsection

Section 20(2)(d) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979