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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Uttar Pradesh - Subsection

Section 220(a) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(a)Every architect and other professional like structural engineer or project engineer involved in the execution of a building or other construction project, furnishes to the Bureau of Indian Standards, the details regarding the performance of and deviations or shortcoming, if any, of the building materials, articles or process used in such building and other construction project for which the Indian Standards are already available;