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

Union of India - Subsection

Section 3(1B) in Registration and Licensing of Industrial Undertakings Rules, 1952

(1B)[ Where an industrial undertaking consists of more than one factory a separate Form A or B, as the case may be, shall be filled and sent in respect of each factory.] [Inserted by S.R.O. 1856, dated 1st OCtober, 1953]