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 Tripura - Subsection Section 31(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978 (2)The judgement of the Appellate Officer shall state the points for determination, the decisions thereon and the reasons for the decisions.
