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 1] [Section 9] [Entire Act] Union of India - Subsection Section 9(a) in The Contract Labour (Regulation and Abolition) Act, 1970 (a)in the case of an establishment required to be registered under section 7, but which has not been registered within the time fixed for the purpose under that section,
