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 22] [Entire Act] State of Tripura - Subsection Section 22(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978 (1)A licence issued under Rule 19 or renewed under Rule 23 may, for good and sufficient reasons, be amended by the Licensing Officer.
