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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(4) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(4)Where the application for amendment is to be refused, the licensing officer shall after giving the applicant an opportunity of being heard pass an order which shall contain the reasons for such refusal and communicate the same to the applicant.