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 5] [Section 21] [Entire Act] Union of India - Subsection Section 21(3) in The Contract Labour (Regulation and Abolition) Act, 1970 (3)It shall be the duty of the contractor to ensure the disbursement of wages in the presence of the authorised representative of the principal employer.
