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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1)(i) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(i)On the expiry of the [validity] [Susbtituted for 'period' vide Punjab Government Gazette Legislative Supplement Part III, dated 7.5.1976.] of licence the contractor may, if he does not intend to have his licence renewed, make an application to the licensing officer for the refund of the security deposited by him under rule 24.