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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

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

(b)whether there is an order of an appropriate Government or an award or settlement for the abolition of contract labour in respect of the particular type of work in the establishment for which the applicant is a contractor;