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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(2)For the purposes of this section," ordinary rates of wages" means the basic wages plus such allowances as the worker is for the time being entitled to but does not include any bonus.