Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(2)(b) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968 (b)the treasury receipt showing that the appropriate fee for the licence prescribed by rule 13 has been paid.