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 16D] [Entire Act] State of Punjab - Subsection Section 16D(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973 (2)In the case of an equality of votes on any matter, the Chairman or the members acting as such, shall have a second or casting vote.
