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 22] [Entire Act] State of Bihar - Subsection Section 22(a) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972 (a)whether the applicant-(i)is a minor, or(ii)is of unsound mind and stands so declared by a competent court, or(iii)[Omitted by S.O. 1940, dated 15th December, 1976.]
