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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(5)Every application referred to in sub-rule (1) or sub-rule (2) shall also be accompanied by a treasury challan showing payment of the fees as required under Rule 12 as well as of the security deposit as determined under Rule 10.