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[Cites 0, Cited by 0] [Section 290] [Entire Act]

State of Bihar - Subsection

Section 290(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(2)The Secretary of the Board or any other officer authorised by him shall submit a statement to the Government of 15th day of March every year or on such other date as the Government may specify, an annual report appending a classified statement of the assets of the fund.