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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(a) in Rice-Milling Industry (Regulation) Act, 1958

(a)in respect of which a licence has been granted under section 6, shall carry on rice- milling operation in that mill [after the licence has ceased to be valid.] [Substituted by Act 29 of 1968, section 6 for certain words (w.e.f. 1-5-1970).]