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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975

(1)If any application for registration is not complete in all respects, registering officer shall require the principal employer to amend the application so as to make it complete in all respects.