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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(b) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975 (b)the Labour Commissioner, Uttar Pradesh, ex-officio, or in his absence any other officer nominated by the State Government in that behalf;
