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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(3)It shall be the duty of the contractor to ensure the disbursement of wages in the presence of the authorised representative of the principal employer.