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 5] [Entire Act] Union of India - Subsection Section 5(6A) in The Industrial Employment (Standing Orders) Central Rules, 1946 (6A)[ Number of fixed term employment workmen in apparel manufacturing sector;] [Inserted by Notification No. G.S.R. 976 (E), dated 7.10.2016 (w.e.f. 18.12.1946).]
