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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Uttar Pradesh - Subsection

Section 222(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(1)The medical examination referred to in sub-clause (i) or sub-clause (ii) of clause (a) of Rule 221 shall be carried out by a construction medical officer.