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] [Entire Act] State of Rajasthan - Section Section 5 in Industrial Disputes (Rajasthan Amendment) Act, 2014 5. Amendment of Section 9-C, Central Act No. 14 of 1947. - Section 9-C of the principal Act, as inserted by the Rajasthan Act No. 34 of 1958, shall be renumbered as "9CC".
