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Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

23.Grants and loans by the Central Government.-

The Central Government may, after due appropriation made by Parliament by law in this behalf, make to a Board grants and loans of such sums of money as the Government may consider necessary.



Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 Back




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