Section 5(2)(vi) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(vi)except as provided in Rule 9 the fees paid for the grant, or, as the case may be, renewal of the licence shall be non-refundable.

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