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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981

(2)The heads of accounts under which the receipts relating to the fees for registration, licensing, appeals and security deposits shall be credited will be the following head:-"087-Labour & Employment
(ii)- Other Receipts
(iii)- Other Deferent Receipt".
Chapter-III Duties of the Contractor