Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(1) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(1)No employer or contractor shall ordinarily reject as sub-standard to chhat or otherwise more than five per cent of the beedis or cigars, or both, received from the worker including a home worker.