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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Uttar Pradesh - Subsection

Section 221(b) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(b)no building worker is charged for the medical examination referred to in sub- clause (i) or sub-clause (ii) of clause (a) and the cost of such examination is borne by the employer employing such building worker;