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State of Punjab - Section

Section 38 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

38. Payment of Fees.

- Unless otherwise provided in these rules, all fees to be paid under rules shall be paid in the local treasury under the head of account to be notified by Government in the Official Gazette and a receipt obtained which shall be submitted with the application or the memorandum of appeal, as the cases may be.