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 7] [Entire Act] State of Rajasthan - Subsection Section 7(4) in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966 (4)No fine imposed on any workers shall be recovered from him by installments or after the expiry of 60 days from the date on which it was imposed.
