Section 8(1)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

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Union of India - Subsection

Section 8(1)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(a)recruit any person in a State for the purpose of employing him in any establishment situated in another State, except under and in accordance with a licence issued in that behalf—

(i)if such establishment is an establishment referred to in sub-clause (i) of clause (a) of sub-section (1) of section 2, by the licensing officer appointed by the Central Government who has jurisdiction in relation to the area wherein the recruitment is made;

(ii)if such establishment is an establishment referred to in sub-clause (ii) of clause

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Union of India - Subsection

Section 8(1)(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979