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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(b) in The Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

(b)such amount as may be prescribed, whichever is less: Provided that no grants-in-aid shall be payable in respect of any such welfare measures and facilities where the amount spent thereon determined as aforesaid is less than the amount prescribed in this behalf.