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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Bihar - Subsection

Section 211(11) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(11)A copy of findings alongwith a brief statement of facts relating to an enquiry conducted under this rule shall be forwarded to the Chief Inspector and the State Government, by the authority referred to in sub-rule (1) of rule 210.Chapter-XXII Explosives