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[Cites 0, Cited by 2] [Section 1(5)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(5)(b) in The Contract Labour (Regulation and Abolition) Act, 1970

(b)If a question arises whether work performed in an establishment is of an intermittent or casual nature, the appropriate Government shall decide that question after consultation with the Central Board or, as the case may be, a State Board, and its decision shall be final.