Section 12(1)(l) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(l)supply of cooked food or refreshment during the hours of employment in accordance with any scheme previously approved by the Chief Inspector ;

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