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

State of Punjab - Subsection

Section 3(1) in The East Punjab Factories (Control of Dismantling) Act, 1948

(1)No person shall, without the written permission of the State Government or of an officer authorised in this behalf by the State Government dismantle any factory or remove from a factory any spare parts kept for maintaining the machinery of the factory in order.