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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(2)(a) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(a)in cases where the workmen employed by a contractor perform the same or similar kind of work as the workmen directly employed by the same principal employer of the establishment, the wage rates, holidays, hours of work and the conditions of service of the workmen of the contractor shall be the same as applicable to the workmen directly employed by the principal employer of the establishment on the same or similar kind of work :