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[Cites 0, Cited by 0] [Section 224] [Entire Act]

State of Bihar - Subsection

Section 224(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(1)The medical examination referred to in sub-clause (i) or sub clause (ii) of clause (a) of rule 223 shall be carried out by a construction medical officer.