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State of Bihar - Section
Section 27 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
27. [ Validity of the licence. [Inserted by S.O. 1940, dated 15th December, 1976.]
- Every licence granted under Rule 25 renewed under Rule 29, as the case may be, shall remain in force for twelve months from the date it is granted or renewed or till the actual date of completion of the contract, whichever is earlier.]Note. - Old Rule 27 runs as under:| "27. Validity of the licence. - Every licence granted under Rule 25 or renewed under Rule 29 shall remain in force for twelve months from the date it is granted or renewed." |