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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(i) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(i)If the licensing officer allows the application he shall require the applicant to furnish a crossed demand draft for the amount, if any, by which the fees that would have been payable if the license had been originally issued in the amended form exceeds the fee originally paid for the license;