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 2] [Entire Act] State of Rajasthan - Subsection Section 2(iii) in The Industrial Disputes (Rajasthan Amendment) Act, 1958 (iii)"Principal Act" means the Industrial Disputes Act, 1947 (Central Act XIV of 1947) in so far as it applies to the State of Rajasthan;
