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

Union of India - Subsection

Section 13(1) in The Contract Labour (Regulation and Abolition) Act, 1970

(1)Every application for the grant of a licence under sub-section (1) of section 12 shall be made in the prescribed form and shall contain the particulars regarding the location of the establishment, the nature of process, operation or work for which contract labour is to be employed and such other particulars as may be prescribed.