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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Bihar - Subsection

Section 210(4) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(4)Where any accident causing disablement subsequently results in death of a building worker, notice in writing of such death shall be communicated to the authorities as mentioned in sub-rule (1) and sub-rule (2) within seventy two hours of such death.