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[Cites 0, Cited by 2] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Contract Labour (Regulation and Abolition) Act, 1970

(2)Nothing contained in this Act shall be construed as precluding any such contract labour from entering into an agreement with the principal employer or the contractor, as the case may be, for granting them rights or privileges in respect of any matter which are more favourable to them than those to which they would be entitled under this Act.