Section 20(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

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State of Tripura - Subsection

Section 20(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(1)The fees to be paid for the grant of a certificate of registration under Section 7 shall be as specified below namely :If the number of workmen proposed to be employed on contract on and day-

		Rs.
(a)	is 20	20
(b)	exceeds 20 but does not exceed 50	50
(c)	exceeds 50 but does not exceed 100	100
(d)	exceeds 100 but does not exceed 200	200
(e)	exceeds 200 but does not exceed 400	400
(f)	exceeds 400	500

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State of Tripura - Subsection

Section 20(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978