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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1)(i) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975

(i)On the expiry of the period of licence the contractor may, if he does not intend to have his licence renewed, make no application to the Licensing Officer for the refund of the security deposited by him under rule 24.