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

State of Tripura - Subsection

Section 3(5) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(5)four persons, representing employees of such organisations to which the Act applies to be appointed by the State Government after consultation with such organisations, if any, of employees representing the respective interest as may be recognised by the State Government.