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

State of Tripura - Subsection

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

(b)in other cases the wage rates, holidays, hours of work and conditions of service of the workmen of the contractor shall be such as may be specified in this behalf by the Chief Labour Officer.