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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3)(b) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(b)giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the imposition of penalty mentioned therein, and, if he so desires, of being heard in the matter.