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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(1)The fees to be paid for the grant of certificate of registration of an establishment under Section 4 shall be as specified below :If the number of migrant workmen proposed to be employed in the establishment on any day-
  Rs. Ps.
(a) is 5 but does not exceed 20 30.00
(b) exceeds 20 but does not exceed 50 75.00
(c) exceeds 50 but does not exceed 100 150.00
(d) exceeds 100 but does not exceed 200 300.00
(e) exceeds 200 but does not exceed 400 600.00
(f) exceeds 400 750.00 .