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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(4)(ii) in The Punjab Industrial Housing Rules, 1956

(ii)In the case of orthopaedically handicapped workers, requests from only those who as a result of their Orthopaedic deformity find it very difficult to move freely, shall be entertained and considered on merits.