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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in The Punjab Factory Rules, 1952

(1)Every application under these rules, shall be accompanied by a treasury receipt showing that the appropriate fees has been paid into the authorised branch of the State Bank of India under the head of account, affixed by the office of Chief Inspector.