Section 3(1)(a) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(a)for the removal of concrete or FRP (Fibre Reinforced Plastic) or damaged manhole door where mechanical equipments cannot be put into operation.

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