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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(d) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(d)four persons, two representing the employees and two representing contractors to whom the Act applies, to be appointed by the Government after consultation with such organisations, if any of the employers and the contractors as may be recognised by the Government;