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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(g) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(g)the wage rates, holidays, hours of work and other conditions of service which an inter-State migrant workman is entitled under section 13; (h) the period within which wages payable to inter-State migrant workmen should be paid by the contractor under sub-section (1) of section 17 and the manner of certification of such payment under sub-section (2) thereof;
(i)the time within which allowances or facilities required by this Act to be provided and maintained may be so provided by the contractor and in case of default on the part of the contractor, by the principal employer under section 18; (j) the powers that may be exercised by inspectors under section 20; (k) the form of registers and records to be maintained, and the particulars and information to be contained in notices to be exhibited, by the principal employers and contractors under section 23; (l) the manner of submission of returns, and the forms in which, and the authorities to which, such returns may be submitted;