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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(i) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(i)On expiry of the period of license the contractor may, if he does not intend to have his license renewed or get the security amount adjusted in respect of his fresh application for license in terms of sub-rule (2) of rule 10, make an application to the licensing officer for the refund of the security, if any, deposited by him under rule 10.