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[Cites 0, Cited by 0] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(a)when a building worker contracts any disease specified in Schedule II annexed to these rules, a notice in Form XIII annexed to these rules is sent without delay to the Inspector, having jurisdiction, and to the Board with which such building worker is registered as a beneficiary;