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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Chattisgarh - Subsection

Section 272(5) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(5)If in relation to a beneficiary, any change occurs in any particulars specified in the identity card referred to in sub-rule (4) or any updating becomes necessary therein, the beneficiary shall intimate the officer referred to in sub-rule (1), within sixty days from the date when such change takes place or the updating becomes necessary, as the case may be, the date and particular of such change or the need of updating and the reasons thereof, in Form XXXII.