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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(3)Every contractor shall also furnish particulars in respect to workmen recruited for working in establishments for which the appropriate Government in the Central Government, to the Superintendent of Labour and the District Magistrate of the State Government.