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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(1)The certificate of registration under sub-section (2) of Section 7 shall be granted within sixty days of the receipt of the application by the registering officer and shall be in Form 11.