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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(1) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975 (1)The Chairman of the Board shall hold office as such for a period of three years from the date on which his appointment is first notified in the Gazette.
