Section 12(2)(vi) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(vi)save as provided in these rules, the fees paid for the issue, or, as the case may be, for renewal of licences shall be non-refundable;

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