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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(b) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(b)whether any order has been made in respect of the applicant under sub-section (1) of Section 10 and if so, whether a period of three years has elapsed from the date of that order;