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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in Registration and Licensing of Industrial Undertakings Rules, 1952

(1)Any owner of an industrial undertaking in respect of which a licence has been granted, who desires any variation or amendment in his licence shall apply to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] giving the reasons for the variation or amendment.