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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(3) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(3)All payments of wages are made on a working day at such construction site and during the working time and on a date notified in advance and in case he work is completed the final payment of wages is made within forty-eight hours of such completion of work.