Section 16 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
16. Issue of duplicate certificate of registration of licence.
- [Section 35(2)(d) and (e)] - Where a certificate of registration or licence granted or renewed under the preceding rules has been lost, defaced or destroyed, a duplicate thereof may be granted on payment of fees of [twenty rupees] [Substituted vide Punjab Government Notification No. GSR 49/C.A./79/S-35 dated 30-4-1993].
