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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(5) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(5)If the amenities referred to in sub-rule (1) are not provided by the contractor within the period prescribed, the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said sub-rule.