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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(6) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(6)If there is any dispute or disagreement regarding suitability or adequacy of provision or any of the amenities referred to in sub-rule (1) to (4) the same shall be decided by the Commissioner of Labour, Bihar, whose decision shall be final.