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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Rajasthan - Subsection

Section 11A(2) in Rajasthan Factories Rules, 1951

(2)A licence-suspended under sub-rule (1) may be reviewed on receipt of an application for renewal in Form No.2 accompanied by the licence, for the remaining part of the year. on payment of surcharge of 10 per cent, in addition to the fees specified in these rules.