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 42] [Entire Act] State of Punjab - Subsection Section 42(3) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973 (3)The canteen shall be maintained by the contractor or principal employer, as the case may be, in an efficient manner.
