AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Dock Workers (Safety, Health and Welfare) Act, 1986

6. Facilities to be afforded to an Inspector. -

The owner or the person in charge of the place at which any dock work is being carried on, shall afford the Chief Inspector or the Inspector all reasonable facilities for making any entry, inspection, survey measurement', examination or inquiry under this Act or the regulations.



Dock Workers (Safety, Health and Welfare) Act, 1986 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys