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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(2)(i) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(i)Where the licensing officer is of opinion that the licence should not be granted, he shall, after affording reasonable opportunity to the applicant to be heard, make an order rejecting the application.