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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Contract Labour (Regulation and Abolition) Act, 1970

(2)All expenses incurred by the principal employer in providing the amenity may be recovered by the principal employer from the contractor either by deduction from any amount payable to the contractor under any contract or as a debt payable by the contractor.