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Dock Workers (Safety, Health and Welfare) Act, 1986 12. Power to exempt. – The appropriate Government may, by notification in the Official Gazette, exempt from all of any or the provisions of this Act and of' the regulations, or such conditions, if any, as it thinks fit- a. Any port or place, dock, wharf, quay or similar premises, if that Government is satisfied that dock work is only occasionally carried on or the traffic is small and confined to small ships and fishing vessels at such port, dock, wharf, quay or similar premises; or b. Any, specified ship or class of ships, if that Government is satisfied, having regard to the features of such ship or ships, the nature, quantum and periodicity of dock work carried thereon and all other relevant factors, that it is necessary so to do: Provided that the appropriate Government shall not grant exemption under this section unless it is satisfied, that such exemption will not adversely affect the health, safety, and welfare of dock workers.    |
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