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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(2)If the contractor fails to provide canteen within the 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.