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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(6) in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981

(6)If there is any dispute or disagreement regarding suitability or adequacy of provision of any of the amenities referred to in sub-rules (1) to (4), the same shall be decided by the joint Labour Commissioner (Headquarters) whose decision shall be final.