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State of Tripura - Section

Section 32 in Tripura Contract Labour (Regulation and Abolition) Rules 1978

32. Payment of fees.

- Unless otherwise provided in these Rules, all fees to be paid under these Rules shall be paid in the local treasury under the Head of Account "087-Labour and Employment" and a receipt obtained, which shall be submitted with the application or the memorandum of appeal, as the case may be.