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State of Punjab - Section

Section 16E in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

16E. Proceedings of the meeting of the Committee.

(1)The proceedings of each meeting of the Committee showing the names of the members present thereat shall be forwarded to each member and to the Board as soon as possible after the meeting and in any case seven days before the next meeting.
(2)[The proceedings of each meeting of the Committee shall be confirmed with modifications, if any, at the next meeting] [Rules 16-A to 16-E Added vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.].