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

State of Bihar - Subsection

Section 8(3)(a) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(a)rupees fifteen in the case of an appeal against an order refusing to 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;