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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975

(4)In receipt of the application referred to in sub-rule (1), the Licensing Officer shall after noting thereon the date of receipt of the application, grant an acknowledgment to the applicant.