Section 26(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

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State of Punjab - Subsection

Section 26(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(1)The fees to be paid for the grant of a certificate of registration under section 7 shall be as specified below:If the number of workmen proposed to be employed on contract on any day -

	Rs.
(a) is twenty;	60
(b) exceeds twenty but does not exceed fifty;	150
(c) exceeds fifty but does not exceed one hundred;	300
(d) exceeds one hundred but does not exceed two hundred;	600
(e) exceeds two hundred but does not exceed four hundred; and	1200
(f) exceeds four hundred;	1500

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State of Punjab - Subsection

Section 26(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973