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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(c) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(c)to ensure suitable conditions of work to such workmen having regard to the fact that they are required to work in a State different from their own State;