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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(3)Nothing contained in sub- section (1) shall apply in case of such class of building or other construction work as the appropriate Government may by notification specify to be emergent works.