Section 21(5) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

[Cites 0, Cited by 0] [Section 21] [Entire Act]

(5)Every application referred to in sub-rule (1) shall also be accompanied by a treasury receipt showing-

(i)[Omitted by S.O. 1940, dated 15th December, 1976.]

Note. - Old clause (1) of sub-rule (5) of Rule 21 runs as under:

"(i) the deposit of the security at the dates specified in Rule 24, and"(ii) the payment of the fees at the dates specified in Rule 6.

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