Section 32(6) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(6) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(6)The fees to be paid for the grant of the certificate of registration under sub-rule (3) shall be as specified below:If the number of workmen proposed to be employed on contract on any day -

Rs.
(b) exceeds 20 but docs not exceed 50.				10
(c) exceeds 50 but does not exceed 200				100
(c) exceeds 200				200

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State of Uttar Pradesh - Subsection

Section 32(6) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975