Section 11(2)(vi) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(vi)save as provided in these rules the fees paid for the issue, or as the case may be, for renewal of license shall be non-refundable;

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