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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1)(a) in West Bengal Electrical Licensing Rules, 2017

(a)affirmation of Supervisor before 1st class Judicial Magistrate or Notary Public as to their sole engagement or employment with the contractors during the interim period of five years or period applicable. In case a Company does not engage supervisor before releasing their registered supervisor, the license of the said company/Firm will be treated as cancelled and in that case, the contractor may have to revalidate his license after engaging new supervisor upon payment of full license fee;