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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(viii) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(viii)[ The licensee shall within seven days of the commencement of the contract work, intimate to the Inspector, the actual date of such commencement.] [Inserted by S.O. 1940, dated 15th December, 1976.]