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Contact Labour (Regulation and Abolition) Act, 1970 18. Other facilities It shall be the duty of every contractor employing contract labor in connection with the work of an establishment to which this Act applies, to provide and maintain- (a) a sufficient supply of wholesome drinking-water for the contract labor at convenient places; (b) a sufficient number of latrines and urinals of the prescribed types so situated as to be convenient and accessible to the contract labor in the establishment; and (c) washing facilities.    |
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