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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(2)For the purposes if this section, the Director- General or the chief Inspector, as the case may be, may employ experts or agencies having such qualifications and experience and on such terms and conditions as may be prescribed.