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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Uttar Pradesh - Subsection

Section 216(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(2)A copy of the policy referred to in clause (a) of sub-rule (1), signed by an employer shall be sent to the Inspector of area concerned or local authority.