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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Goa - Subsection

Section 216(1)(a) in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(a)the enquiry shall be commenced as early as it may be and in case, within fifteen days of the receipt of notice of accident or dangerous occurrence under rule 215.