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

State of Bihar - Subsection

Section 211(3) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(3)In case the entitled person referred to in sub-rule (2) is a body corporate a company, or any other organization, association, group of persons, such groups may be represented through an authorised representative including a counsel or a solicitor.