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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(4) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(4)Where a certificate of registration or licence is not granted, the reasons therefor shall be recorded by the registering officer or the Licensing Officer, as the case may be.