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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(a) in The Bihar Motor Transport Workers Rules, 1962

(a)a case of illness has occurred, or is reported to have occurred, which it is reasonable to believe is due to the nature of work or other conditions of work prevailing therein, or