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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(2)The fees to be paid for the grant of a licence under section 12 shall be as specified below:-If the number of workman employed by the contractor on any day -
  Rs.
(a) is twenty; 15
(d) exceeds twenty but does not exceed fifty; 37.5
(c) exceeds fifty but does exceed one hundred; 75
(d) exceed one hundred but does not two hundred; 150
(e) exceeds two hundred but does not exceed four hundred; and 300
(f) exceeds four hundred [375] [Susbtituted vide Punjab Government Gazette Legislative Supplement Part III, dated 22.6.1990.]