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[Cites 0, Cited by 0] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(2) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(2)The principal employer or contractor shall also file a Unified Annual Return to the concerned authorities manually on or the before 1st day of February following the end of the year to which it relates.