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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(2)Every such application shall be in Form VI in triplicate and shall be made not less than thirty days before the date on which the licence expires, and if the application is so made, the licence shall be deemed to have been renewed until such date when the renewed license is issued.