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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(4)Where the application for amendment is refused, the licensing officer shall record the reasons for such refusal and communicate the same to the applicant.