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 5] [Entire Act] Union of India - Subsection Section 5(1) in The Contract Labour (Regulation and Abolition) Act, 1970 (1)The Central Board or the State Board, as the case may be, may constitute such committees and for such purpose or purposes as it may think fit.
