Section 19(2)(iii) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(iii)save as provided in these Rules, the fees paid for the grant or, as the case may be, for renewal of the licence shall be non-refundable ;

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