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[Cites 0, Cited by 1] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Contract Labour (Regulation and Abolition) Act, 1970

(2)Every principal employer and every contractor shall keep exhibited in such manner as may be prescribed within the premises of the establishment where the contract labour is employed, notices in the prescribed form containing particulars about the hours of work, nature of duty and such other information as may be prescribed.