Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243] [Entire Act] Union of India - Subsection Section 243(g) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998 (g)the walls, ceilings and partitions of every latrine or urinal shall be whitewashed or colour-washed once in every period of four months.
