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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(6) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(6)After the register in Form VIII-B has been amended the Licensing Officer shall also make corresponding entries in the licence in Form VIII and Form VIII-A, as the case may be, under his own signature and seal of office and return it to the contractor.