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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2)(a) in Bihar Factories Rules, 1950

(a)that this exemption shall apply only when the worker is not relieved at the end of the period of his work owing to failure of the reliever to report for duty at the appointed hours;