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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3)(i) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(i)If the licensing officer allows the application he shall require the applicant to furnish a crossed demand draft for the amount if any, by which the fees, that would have been payable if the licence has been originally issued in the mended form exceeds the fee originally paid for the licence.