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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(1)(e) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(e)the special medical service referred to in clause (a) maintains records pertaining to its activities referred to in sub-clauses (i) to (vii) of clause (a) and sends to the Director General, once in every three months, information in writing on-
(i)the state of health of such building workers; and
(ii)the nature and causes of occupational injuries or disease suffered by any of such building workers, treatment provided to such worker and measures taken to prevent recurrence of such injury or disease.