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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(2)If any of the facilities mentioned in sub-rule (1) is not provided by the contractor within the period prescribed, the same shall be provided by the principal employer within 7 days of the expiry of the period laid down in the said sub-rule.