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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(b) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(b)in other cases, the wage rates, holidays, hours of work and conditions of service of the migrant workmen recruited or employed by the contractor shall be such as prescribed in these Rules;
(viii)every migrant workman shall be entitled to allowances, benefits, facilities, etc., as prescribed in the Act and the Rules;
(ix)no female migrant workmen shall be employed by any contractor before 6 a.m. or after 7 p.m.: