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 32] [Entire Act] State of Punjab - Subsection Section 32(8) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973 (8)The provisions of rule 24 and rule 23 shall apply to the refusal to grant licence or to grant licence under sub-rule (4) and sub-rule (3) respectively.
