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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3)(i) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(i)If the Licensing Officer allows the application, he shall require the applicant to furnish a crossed demand draft/treasury challan for the amount, if any, by which the fees that would have been payable if the licence had been originally issued in the amended form exceeds the fees originally paid for the licence.