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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in The Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964

(3)Any order, decision or awards given by any court under any labour law after the commencement of this Act shall cease to have legal force. (4) Any right or claim, whether accrued, due or otherwise, under any such law shall become unenforceable.