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 17] [Entire Act] State of Bihar - Subsection Section 17(3) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972 (3)Every application referred to in sub-rule (1) shall be either personally delivered to the registering officer or sent to him by registered post.
