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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Bihar - Subsection

Section 78(2)(d) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(d)Register of Deduction, Fines and Advances. - Registers of Deductions for damage or loss, Register of Fines and Register of Advances shall be maintained by every contractor in Forms XX, XXI and XXII respectively.