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 7] [Entire Act] State of Punjab - Subsection Section 7(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973 (2)If a question arises as to whether a disqualification has been incurred under sub-rule (1), the Government shall decide the same.
