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 8] [Entire Act] State of Punjab - Subsection Section 8(d) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983 (d)Whether security, wherever necessary, has been deposited by the applicant at the rate specified in sub-rule (1) of rule 10.
