No person shall subject any other person or persons to any detriment on the ground that such person or persons have taken any of the following actions, namely:— (a) made complaint under this Act; (b) brought proceedings under this Act against any person; (c) furnished any information or produced any document to a person exercising or performing any power or function under this Act; or (d) appeared as a witness in a proceeding under this Act.Open in Lexace · Ask the AI about this section
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