LABOUR AND INDUSTRIAL LAWS

Constitution of India, 1949

Contract Labour (Regularion and Abolition) Act, 1970

Employee's Provident Funds and Miscellaneous Provisions Act, 1952

Employee's State Insurance Act, 1948

Factories Act, 1948

Industrial Disputes Act, 1947

Miscellaneous Labour Law Provisions

Workmen's Compensation Act, 1923