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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(2)The contractor who desires to have the licence amended shall submit to the licensing officer an application stating the nature of amendment and reasons therefor.