Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1(5)] [Section 1] [Entire Act] Union of India - Subsection Section 1(5)(i) in The Contract Labour (Regulation and Abolition) Act, 1970 (i)if it was performed for more than one hundred and twenty days in the preceding twelve months, or