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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Rajasthan - Subsection

Section 278(4) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

(4)An Inspector may, within the local limit for which he is appointed, direct any contractor or any employer for getting the building workers medically examined in accordance with the provisions of these rules.