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[Cites 0, Cited by 0] [Section 211(1)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(1)(a) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(a)the enquiry shall be commenced as early as it may be, and in any case, within fifteen days of the receipt of notice of accident or dangerous occurrence under rule 210;