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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(1)Every application by a contractor for the grant of a licence shall be made in quadruplicate in Form IV, to the licensing officer of the area in which the establishment, in relation to which he is the contractor, is located.