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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(i) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(i)If the licensing officer allows the application he shall require the applicant to furnish a treasury receipt for the amount, if any, by which the fees that would have been payable if the licence had been originally issued in the amended form, exceeds.the fees originally paid for the licence.