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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(2)If the principal employer, on being required by the registering officer to amend this application for registration omits or fails to do so, the registering officer shall reject the application for registration.