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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Factories Rules, 1950

(1)Every application under these rules shall be accompanied by a treasury receipt, showing that the appropriate fee have been paid into the local treasury under the head of account, ^^0230 - Je vkSj lsok;kstu 104&QSDV~h vf/kfu;e ds vUrxZr olwy Qhl**.