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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(xiv) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(xiv)[ any change in the number of migrant workmen shall be notified to the licensing officer within seven days of this change.] [ Inserted by G.S.R. 932(E), dated 25.11.1987.]