Section 4(2)(e) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

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Union of India - Subsection

Section 4(2)(e) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(e)such number of other members, not exceeding eleven" but not less than seven, as the State Government may nominate to represent the employers, building workers, associations of architects, engineers, accident insurance institutions and any other interests which, in the opinion of the State Government, ought to be represented on the State Advisory Committee.

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Union of India - Subsection

Section 4(2)(e) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996