Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243] [Entire Act] State of Bihar - Subsection Section 243(d) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005 (d)every latrine or urinal shall be adequately lighted and shall be maintained in a clean and sanitary condition at all times;
