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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3)(i) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(i)Every application for the grant of a licence under sub-rule (1) or sub-rule (2), shall be accompanied by a certificate of the principal employer in Form VI to the effect that he undertakes to be bound by all the provisions of the Act and the rules made thereunder so far as they are applicable to him in respect of the recruitment or employment of the migrant workmen in respect of which the contractor is making the application.