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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Uttar Pradesh - Subsection

Section 254(4) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(4)An Inspector may, within the local limits 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.