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 31] [Entire Act] State of Uttar Pradesh - Subsection Section 31(3) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975 (3)Any application for refund shall as far as possible be disposed of within sixty days of the receipt of the application.
