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] [Entire Act]

State of Rajasthan - Section

Section 5 in The Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964

5. Power to amend the Schedule.

- The State Government may, by notification in the Official Gazette and with the previous approval of the Central Government, add to or delete from, the Schedule, any enactment relating to labour.