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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(5) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(5)Every application referred to in sub-rule (1) shall also be accompanied by a treasury receipt showing -
(i)the deposit of the security at the rates specified in rule 24, and
(ii)the payment of the fees at the rates specified in rule 26.