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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Bihar - Subsection

Section 266(6) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(6)Any person may within thirty days file an appeal to the Board against the decision taken under sub-rule (5) and the decision of the Board thereon shall be final.