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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(2)The application referred to in sub-rule (1) shall be accompanied by a treasury challan showing payment of the fees for the registration of the establishment.