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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(1)(ii) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(ii)If the Licensing Officer is satisfied that there is no breach of the conditions of licence or there is no order under Section 14 for the forfeiture of the security or any portion thereof, he shall direct the refund of the security to the applicant.