Section 6(2)(v) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(v)except as provided in rule 11, the fees paid for the grant, or as the case may be, renewal of the licence shall be non-refundable.

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