Section 25(2)(iii) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

(iii)save as provided in these rules, the fees paid for the grant, or as the case may be, for renewal of the licence shall be non-refundable;

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