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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(2) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(2)If the contractor fails to provide the canteen within time laid down the same shall be provided by the principal employer within sixty days of the expiry of the time allowed to the contractor.