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

State of West Bengal - Subsection

Section 25(2)(vii) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

(vii)the licensee shall notify any change in the number of workmen or the conditions of work to the licensing officer within 7 days of such change.