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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(2)The fees to be paid for the grant of licence under section 8 shall be as specified below :-If the number of migrant workmen to be recruited for employment or to be employed by the contractor on any day -
(a) is five or more but does not exceed twenty fifteen rupees;
(b) exceeds twenty but does not exceed fifty forty rupees;
(c) exceeds fifty but does not exceed one hundred eighty rupees;
(d) exceeds one hundred but does not exceed two hundred one hundred and fifty rupees;
(e) exceeds two hundred but does not exceed four hundred three hundred rupees; and
(f) exceeds four hundred [four hundred rupees.] [Substituted vide Notification No. GSR47/CA30/79/S-35/Amd.(1)93 dated 30.4.1993.]