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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Bihar - Subsection

Section 209(3) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(3)Wherever number of workers employed by single employer is less than five hundred, such employers may form a group and appoint a common safety officer of such group of employers with prior permission of Chief Inspector.