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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(2)If the principal employer on being required by the registering officer to amend his application for registration omits or fails to do so, the registering officer shall reject the application for registration.