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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(4) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(4)The fees payable specified in this rule shall be paid into the nearest Government treasury under the head of account "XXXII- Miscellaneous-Social and Developmental Organisation-A-Labour and Employment-(11). Fees realised under Beedi and Cigar Workers (Conditions of Employment) Act.