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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(4)(d) in Bihar Maternity Benefit Rules, 1964

(d)issue an inspection note to the employer mentioning therein the defects, irregularities or violations observed by him, or issue an order directing the employer or rectify or remove within a specified time any defect, irregularity or contravention observed by him, and to report compliance to him, whether any prosecution in respect thereof is instituted or not; and