Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(2)If the contractor fails to provide the canteen within the time laid down, the same shall be provide by the principal employer within sixty days of the expiry of the time allowed to the contractor.