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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(3) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(3)If the contractor fails to provide the creche within the time laid down, the same shall-be provided by the principal employer within fifteen days of the expiry of the time allowed to the contractor.