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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(4) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(4)four persons, representing employers and contractors to whom the Act applies, to be appointed by the State Government after consultation with such organisations, if any, of the employers and contractors as may be recognised by the Slate Government;