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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(2)(ii) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(ii)the number or workmen employed as contract labour in the establishment shall not, on any day, exceed the maximum number specified in the licence;