Section 11(1)(vi) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(vi)save as provided in these Rules the fees paid tor the issue, or as the case may be for renewal of licence shall be non-refundable;

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