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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(b) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(b)In other cases the wages-rates, holidays, hours of work and condition of service of the workmen of the contractor shall be such as may be specified in this behalf by the Commissioner of Labour, Bihar;