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[Cites 0, Cited by 0] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(1)Every employer of a registered establishment shall upload a Unified Annual Return in Form XXV specified in the rules on or before the 1st day of February following the end of the year to which it relates.