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

Union of India - Subsection

Section 20(1) in The Contract Labour (Regulation and Abolition) Act, 1970

(1)If any amenity required to be provided under section 16, section 17, section 18 or section 19 for the benefit of the contract labour employed in an establishment is not provided by the contractor within the time prescribed therefor, such amenity shall be provided by the principal employer within such time as may be prescribed.