Section 25(2)(viii) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(2)(viii) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(viii)[ The licensee shall, within fifteen days of the commencement and completion of each contract work, submit a return to the Inspector appointed under Section 8 of the Act, intimating the actual date of the commencement or, as the case may be, completion of such contract work in Form VI - A.] [Susbtituted vide Punjab Government Gazette Legislative Supplement Part III, dated 15.11.1979.]

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State of Punjab - Subsection

Section 25(2)(viii) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973