Section 13(3)(ii) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

(ii)On the applicant furnishing the requisite receipt, the licence shall be amended according to the orders of the licensing officer.

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