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 26] [Entire Act] State of Tripura - Subsection Section 26(8) in Tripura Contract Labour (Regulation and Abolition) Rules 1978 (8)The provision of Rule 17 and Rule 18 shall apply to the refusal to grant licence or to grant licence under sub-rule (4) and sub-rule (3) respectively.
