Section 32(6) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

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State of West Bengal - Subsection

Section 32(6) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

(6)The fees to be paid for the grant of the certificate of registration under sub-rule (3), shall be as specified below :If the number of workmen proposed to be employed on contract on any day

		Rs.
(a)	exceeds 20 but does not exceed 50	10.9
(b)	exceeds 50 but does not exceed 200	20
(c)	exceeds 200	30

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State of West Bengal - Subsection

Section 32(6) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972