Section 11(2)(vii) in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(vii)that the contractor shall notify any change in the number of migrant workmen or the conditions of work to the licensing officer;

Legal Document View