Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(7) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(7)The fees to be paid for the grant of a licence under sub-rule (3) shall be specified below:-If the number of workmen to be employed by the contractor on any day -
  Rs.
(a) [ exceeds 20 but does not exceed 50 [Substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 22.6.1990.] 15
(b) exceeds 50 but does not exceeds 200 60
(c) exceeds 200 90.00]