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State of Bihar - Section
Section 38 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
38. [ Payment of fees. [Substituted by S.O. 1940, dated 15th December, 1976.]
- Unless provided in these Rules all fees to be paid under these Rules shall be paid in the local Treasury under the head '6087'- Labour and Employment-Fees under the Contract Labour (Regulation and Abolition) Act, 1970.]Note. - Old Rule 38 runs as under:| 38. Payment of fees.- Unless otherwise provided in these Rules all fee to be paid under these Rules shall be paid in the local treasury under the head of account "XXXII (A)-Miscellaneous-Social and Development Organisation-Labour and Employment-Fees under the Contract Labour (Regulation and Abolition) Rule, 1971. etc." |