Section 3(2)(d) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

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Union of India - Subsection

Section 3(2)(d) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(d)such number of other members, not exceeding thirteen but not less than nine, as the Central Government may nominate to represent the employers, building workers, associations of architects, engineers, accident insurance institutions and any other interests which, in the opinion of the Central Government, ought to be represented on the Central Advisory Committee.

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Union of India - Subsection

Section 3(2)(d) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996