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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Uttar Pradesh - Subsection

Section 252(10) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(10)The findings of the enquiry along with all evidence, in original, including statements of witnesses shall be forwarded to the authority specified under Section 39 of the Act, within five days of the completion of the enquiry in cases where such enquiry was not conducted by such authority itself.