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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(2)If the amenity referred to in sub-rule (1) is not provided by the contract or within the period prescribed, the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said sub-rule.