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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(c) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(c)"Chief Inspector of Migrant Workmen" means an Officer or Officers appointed and notified in the Gazette by the State Government to perform and exercise the duties and functions of the Chief Inspector of Migrant Workmen as prescribed in these Rules;