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[Cites 0, Cited by 0] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(7) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(7)Every notice given under sub-rule (1), sub-rule (2) or sub-rule (4) shall be followed by a written report to the Inspector, authority under section 39 of the Act, the Board and the Director General in Form XIV under proper acknowledgment.