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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Punjab - Subsection

Section 82(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(2)Every principal employer of a registered establishment shall send annually a return in Form XXV (in duplicate) so as to reach the Registering Officer concerned not later than the 15th February following the end of the year to which it relates.