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[Cites 0, Cited by 0] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(3) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(3)In case the entitled person referred to in sub-rule (2) is a body corporate, a company, or any other organisation, association, group of persons such group may be represented through an authorised representative including a counsel or a solicitor.