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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(ii) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(ii)the Director- General or, as the case may be, the Chief Inspector may recover the amount so payable by detaining or selling the goods belonging to such person which are under his control; or