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

State of Bihar - Subsection

Section 211(1)(b) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(b)the enquiry may be conducted by the authority referred to in sub-clause (i) of clause (b) of sub-rule (1) of rule 210 himself or by an enquiry officer appointed by such authority;