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 2] [Entire Act] State of Rajasthan - Subsection Section 2(b) in Industrial Disputes (Rajasthan Amendment) Act, 2014 (b)in clause (s), the existing expression "by an employer or by a contractor in relation to the execution of his contract with such employer" shall be deleted.
