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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(2)Every such application shall be in Form No. VII in triplicate and shall be make not less than 30 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 licence is issued.