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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Bihar - Subsection

Section 78(2)(b) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(b)Where the wage period is one week or more the contractor shall issue wages slips in Form XXI to the workers at least a day prior to the disbursement of wages.