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 8] [Entire Act] State of Rajasthan - Subsection Section 8(a) in Industrial Disputes (Rajasthan Amendment) Act, 2014 (a)in clause (a) of sub-section (1), the existing expression ", or the workman has been paid in lieu of such notice, wages for the period of the notice" shall be deleted; and
