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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(i) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

(i)the Director-General or, as the case may be, the Chief Inspector may deduct the amount so payable from any money owing to such person which may be under his control; or