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 14] [Entire Act] Union of India - Subsection Section 14(1) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013 (1)The State Monitoring Committee shall meet atleast once in six months on such dates and times as may be appointed by the Chairperson.
