Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 38 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

38. Payment of fees.

—All fees to be paid under these rules shall be paid in the local treasury under the head of account to be specified by the appropriate Government and a receipt obtained which shall be submitted with the application or the memorandum of appeal, as the case may be.