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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(1)Every application by a contractor for the grant of a licence shall be made in triplicate, in Form No. IV to the Licensing Officer of the area in which the establishment, in relation to which he is the contractor, is located.