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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(b) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(b)whether any order had been made in respect of the applicant under sub-section (1) of section 10, and if so, whether a period of three years has elapsed from the date of that order;