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[Cites 0, Cited by 63] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(c) in Rice-Milling Industry (Regulation) Act, 1958

(c)shall, without the previous permission of the Central Government, change the location of the whole or any part of the rice mill in respect of which a licence has been granted under section 6;