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] [Entire Act] State of Tripura - Section Section 21 in Tripura Contract Labour (Regulation and Abolition) Rules 1978 21. Validity of the licence. - Every licence granted under Rule 19 or renewed under Rule 23 shall remain in force for twelve months from the date it is gran led or renewed.
