Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 34] [Entire Act] Union of India - Subsection Section 34(2) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 (2)The temporary accommodation provided under sub-section (1) shall have separate cooking place, bathing, washing and lavatory facilities.
