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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(21) in The Punjab Industrial Housing Rules, 1956

(21)In June and December of every year and also whenever required by or on behalf of Executive Engineer or the Labour Commissioner the allottee shall provide a certificate from his employers that he continues to be an "Industrial Worker" as defined in section 2(e) of the Punjab Industrial Housing Act, 1956.