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[Cites 0, Cited by 0] [Section 211(1)] [Section 211] [Entire Act]

State of Bihar - Subsection

Section 211(1)(c) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(c)the authority or enquiry officer, as the case may be, shall serve or cause to be served notices in writing, informing the date, time and place of such enquiry to all persons entitled to appear in such enquiry and whose names and addresses are known to such authority or enquiry officer.