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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3)(ii) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(ii)On the applicant furnishing the requisite demand draft/treasury challan, the licence shall be amended according to the orders of the Licensing Officer