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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(3)any person required to produce any document or to give my information required by an Inspector under sub- section (1) shall be deemed to be legally bound to do so within the meaning of section 175 and section 176 of the Indian Penal Code (45 of 1860 ).