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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(2)The head of accounts under which the receipts relating to the fees for registration, licensing and appeals shall be credited, will be "087-Labour and Employment (g) other Receipts under the Inter-State Migrant Workmen (Regulation and Conditions of Service) (Punjab) Rules, 1983". The security deposits are to be booked under the head "Deposits Advance (b), Deposits not bearing Interest-843-Civil Deposits-Security Deposits".