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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(a) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

(a)rupees fifteen, in the case of an appeal against an order refusing to the grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed whereon' is one hundred or more;