Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(2)If the contractor fails to provide the canteen within the time laid down, the same shall be provided by the principal employer within 60 days of the expiry of the time allowed to the contractor.