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 36] [Entire Act] State of Tripura - Subsection Section 36(3) in Tripura Contract Labour (Regulation and Abolition) Rules 1978 (3)The canteen shall be maintained by the contractor or principal employer, as the case may be, in an efficient manner in proper hygienic conditions.
