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[Cites 0, Cited by 2] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Plantations Labour Act, 1951

(2)If in any plantation medical facilities are not provided and maintained as required by sub-section (1) the [State Government upon a request by the chief inspector] [Substitution for the words 'chief inspector' by Act 17 of 2010 (w.e.f. 18.5.2010) ] may cause to be provided and maintained therein such medical facilities, and recover the cost thereof from the defaulting employer.