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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Motor Transport Workers Rules, 1963

(1)All fees to be paid under these rules shall be paid into the local treasury under the head of account "XXXII Miscellaneous, Social and Developmental Organisations A-Labour and Employment E-Fees realized under Motor Transport Workers Act" and receipt obtained which shall be submitted alongwith the application.