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[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

State of Uttar Pradesh - Subsection

Section 252(1)(c) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(c)the authority or enquiry officer, as the case may be, shall serve or cause to be served, notices in writing, informing the date, time and place of such enquiry to all persons entitled to appear in such enquiry and whose names and addresses are known to such authority or enquiry officer;