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

State of Punjab - Subsection

Section 12(1) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(1)The fees to be paid for the grant of certificate of registration of an establishment under section 4 shall be as specified below:-If the number of migrant workmen proposed to be recruited for employment or proposed to be employed in the establishment on any day
(a) is five or more but does not exceed twenty sixty rupees;
(b) exceeds twenty but does not exceed fifty one hundred and fifty rupees;
(c) exceeds fifty but does not exceed one hundred three hundred rupees;
(d) exceeds one hundred but does not exceed two hundred six hundred rupees;
(e) exceeds two hundred but does not exceed four hundred one thousand and two hundred rupees; and
(f) exceeds four hundred one thousand and five hundred rupees.