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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(a) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(a)that in cases where the migrant workmen recruited or employed by the contractor perform the same or similar kind of work performed by the workmen employed directly by the principal employer of the establishment, then the wage rates, holidays, hours of work and other conditions of service of the migrant workmen of the contractor shall be the same as applicable to the workmen employed directly by the principal employer of the establishment on the same or similar kind of work;