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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(4)Every Inspector appointed under this section shall be subject to the control of the Director- General or the Chief Inspector, as the case may be, and shall exercise his powers and perform his functions under this Act subject to general control and supervision of the Director- General or the Chief inspector.