Section 20(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

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State of Tripura - Subsection

Section 20(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(2)The fees to be paid for the grant of renewal of licence under Section 12 shall be specified as below :If the number of workmen employed by the contractor on any day-

		Rs.
(a)	is 20	5.00
(b)	exceeds 20 but does not exceed 50	12.50
(c)	exceeds 50 but does not exceed 100	25.00
(d)	exceeds 100 but does not exceed 200	50.00
(e)	exceeds 200 but does not exceed 400	100.00
(f)	exceeds 400	125.00

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State of Tripura - Subsection

Section 20(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978