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[Cites 0, Cited by 0] [Section 229(1)] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(1)(d) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(d)the premises of the special medical service referred to in clause (a) are conveniently accessible, comprise at least a waiting room, a consulting room, a treatment room, a laboratory and suitable accommodation for nurses and other staff of such service.