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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(1)All Registers and other records required to be maintained under the Act and Rules, shall be maintained and complete up to date, and unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precincts of the work-place or at a place within a radius of three kilometres.