Section 3(2)(d) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981

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Union of India - Subsection

Section 3(2)(d) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981

(d)include, where such employee is employed through a contractor or other person, a specific condition to the effect that in the event of the contractor or other person failing to discharge his obligations under the agreement to the employee with respect to payment of wages or any other matter, the producer of the film concerned shall be liable to discharge such obligations and shall be entitled to be reimbursed with respect thereto by the contractor or other person.

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Union of India - Subsection

Section 3(2)(d) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981