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[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

State of Uttar Pradesh - Subsection

Section 252(1)(a) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(a)the enquiry shall be commenced as early as it may be; and in any case, within fifteen days of the receipt of notice of accident or dangerous occurrence under Rule 251;