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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Uttar Pradesh - Subsection

Section 281(3) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(3)In computing the period of contribution for the purposes of sub-rule (2), any period for which the Board may have waived payment of contribution under proviso to sub-section (1) of Section 16 of the Act, shall be excluded.