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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Bihar - Subsection

Section 239(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(2)Where any change occurs in any of the particulars furnished under sub-rule (1) the employer shall intimate such change to the Inspector having jurisdiction within two days of such change.