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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(1)(ii) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(ii)The salaries and allowances payable to the staff and the other conditions of service of such staff shall be such as may be decided by the State Government.