Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(1) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975 (1)A licence issued under rule 25 or renewed under rule 20 may, for good and sufficient reasons be amended by the licensing Officer.
