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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(6) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(6)The fees to be paid for the grant of the certificate of registration under sub-rule (3) shall be as specified below:-[If the number of workmen proposed to be employed on contract on any day] [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 22.6.1990.]:-
  Rs.
(a) [ exceeds 20 but does not exceed 50 [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 22.6.1990.] 30
(b) exceeds 50 but does not exceeds 200 60
(c) exceeds 200 90.00]