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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(2)Such rooms shall-
(a)provide adequate accommodation;
(b)be adequately lighted and ventilated;
(c)be maintained in a clean and sanitary condition;
(d)be under the charge of women trained in the care of children and infants.