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 16] [Entire Act]

State of Tripura - Subsection

Section 16(c) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(c)whether an order has been made in respect of the applicant under sub-section (1) of Section 14 and, if so, whether a period of three years has elapsed from the date of that order;