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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Uttar Pradesh - Subsection

Section 176(a) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(a)Tire employers shall be intimated prior to the thirty days before commencement of excavation or tunneling work in writing the detailed lay-out plans, procedure of construction and schedule of tunneling and excavation work to the Chief Inspector and Inspector of concerned region.