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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(2)In case the employment of such building worker is terminated by or on behalf of such employer, the wages earned by such building worker are paid before the expiry of the second working day from the day on which employment of such building worker is terminated.