Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 208] [Entire Act] State of Bihar - Subsection Section 208(5) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005 (5)The decisions and recommendations of the safety committee shall be complied with by the employer within reasonable time limits.
