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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(vii) in The Industrial Disputes (Rajasthan Amendment) Act, 1958

(vii)in clause (s), after the words "employed in any industry", the words "by an employer or by a contractor in relation to the execution of his contracts with such employer" shall be inserted.