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[Cites 0, Cited by 0] [Section 250] [Entire Act]

Union of India - Subsection

Section 250(6) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(6)In addition to travelling allowance and daily allowance referred to in sub-rule (5) to an engineer or architect or agency, they shall also be paid honorarium at the rates as may be specified by the Central Government by notification in the Official Gazette from time to time.