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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(1)Where an application in Form I has been received, the registering officer shall, on being satisfied about the correctness of the statements made therein, register the establishment and issue to the principal employer a certificate of registration in Form II.