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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4) in The West Bengal Factories Rules, 1958

(4)The Chief Inspector may, on application being made to him under sub-rule (1) and on payment of fees prescribed in sub-rule (2), and on being satisfied with the requirement of the act and the rules made thereunder renew a licence in the Form No. 3 subject to compliance with such conditions as he may think fit.