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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(i) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(i)The State Government may appoint one of its officials as Secretary to the Board and appoint such other staff as it may think necessary to enable the Board to carry out its functions.