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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3)(ii) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(ii)On the applicant furnishing the requisite treasury receipt the licence shall be amended according to the orders of the Licensing Officer.