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[Cites 0, Cited by 40] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Contract Labour (Regulation and Abolition) Act, 1970

(1)With effect from such date as the appropriate Government may, by notification in the Official Gazette, appoint, no contractor to whom this Act applies, shall undertake or execute any work through contract labour except under and in accordance with a licence issued in that behalf by the licensing officer.