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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(1)(i) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(i)Notes showing the rates of wages, hours of work, wage periods, dates of payment of wages, names and addresses of the Inspectors having jurisdiction and date of payment of unpaid wages, shall be displayed in English and in Hindi and in the local language understood by the majority of the workers in conspicuous places at the establishment and the work-site by the principal employer or the contractor, as the case may be.