Section 27 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
27. Validity of the licence.
- Every licence granted under rule 25 or renewed under rule 29 shall remain in force up to the 31st December of the year in which it is [granted or renewed, as the case may as be or till the actual date of completion of the contract work whichever is earlier shall be substituted.] [Susbtituted vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.]
