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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(1)On receipt of the application from the contractor and as soon as possible thereafter, the Licensing Officer shall investigate or cause investigation to be made to satisfy himself about the correctness of the facts and particulars furnished in such application and the eligibility of the applicant for a licence. [Substituted by S.O. 1940, dated 15th December, 1976.]Note. - Old sub-rule (1) of Rule 23 runs as under:
"(1) On receipt of application, and as soon as possible thereafter, the licensing officer shall make such enquiry as he considers necessary, to satisfy himself about the eligibility of the applicant for a licence."