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[Cites 0, Cited by 0] [Section 251] [Entire Act]

Union of India - Subsection

Section 251(3) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(3)An Inspector may, within the local limits for which he is appointed, file in a Court having jurisdiction a complaint or other proceeding relating to an offence under the Act.