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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Tripura - Subsection

Section 46(2)(ii) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

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