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

Union of India - Subsection

Section 13(1) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(1)A license issued under rule 11 or renewed under rule 15 may, for good and sufficient reasons be amended by the licensing officer.