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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Bihar - Subsection

Section 264(3) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(3)The Board may from time to time delegate, subject to such conditions as it may deem fit, administrative and financial powers to any other officer under its control and supervision to the extent considered necessary for its efficient functioning.