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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(1) in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002

(1)All amounts of money payable on account of registration, appeal, supply of copies or duplicate copies of certificate of registration shall he paid through a crossed demand draft/pay order/banker's cheque drawn on a bank in Delhi in favour of the registering officer, and made payable at the branch of the Bank specified by the Government from time to time at the District Office of the concerned registering officer.