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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(2) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

(2)If any of the facility mentioned in sub-rule (i) is not provided by the contractor within the period prescribed, the same shall be provided by the principal employer within two months of the expiry of the period laid down in the said sub-rule.