Section 11(2)(v) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(v)every migrant workman shall be entitled to allowances, benefits, facilities, etc. as specified in the Act and in these rules;

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