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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(2)The application referred to in sub-rule (1) accompanied by a crossed demand draft for the amount of requisite fee as specified in rule 12 and drawn in favour of the registering officer shall either be delivered to him personally or be sent to him by registered post.