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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(4) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(4)There shall be at least one urinal for male workers upto fifty and one for female upto fifty employed at a time :Provided that where the number of male or female workmen, as the case may be, exceeds five hundred, it shall be sufficient if there is one urinal for every fifty males or females, as the case may be, upto the first five hundred and one for every 100 or part thereof thereafter.