Section 42(6)(ii) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

[Cites 0, Cited by 0] [Section 42(6)] [Section 42] [Entire Act]

(ii)Latrines and urinals other than those connected with a flush sewage system shall comply with the requirements of public health authorities.

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