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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(4)After the register in Form III has been amended, the Registering Officer shall also make corresponding entries in the certificate of registration in Form II under his own signature and seal of office and return it to the principal employer.