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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1)(i) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(i)On the expiry of the period of licence the contractor may, if he does not intend to have his licence renewed or got the security amount adjusted in respect of his fresh application for Licence in terms of sub-rule (2) of Rule 10 make an application to the Licensing Officer for the refund of the security, if any deposited by him under Rule 10.