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 22] [Entire Act] State of Tripura - Subsection Section 22(4) in Tripura Contract Labour (Regulation and Abolition) Rules 1978 (4)Where the application for the amendment is refused the Licensing Officer shall record the reasons for such refusal and communicate the same to the applicant.
