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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Bihar - Subsection

Section 211(10) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(10)The findings of the enquiry alongwith 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 sub-enquiry was not conducted by such authority.