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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(e) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(e)Two persons representing the employees of the principal employers and two representing the employees of the contractors to whom the Act applies to be appointed by the State Government after consultation with such organisations of workmen as may be recognised by the State Government.