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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(2)The application shall be in Form IX in triplicate and shall be made not less than thirty days before the date on which the licence expires and if the application is so made the licence shall be deemed to have been renewed until such date when the renewed licence is issued.