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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(2)The application for renewal of the licence shall be in Form IX in triplicate and shall be made not less than thirty days before the date on which the licence expires, and if the application is so made licence shall be deemed to have been renewed unital such date when the renewed licence is issued.