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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(2)Every application by a contractor for employing a migrant workman under Clause (b) of sub-section (1) of Section 8 shall be made in Form V to the Licensing Officer having jurisdiction in relation to the area wherein the establishment is situated.