Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(b) in Rice-Milling Industry (Regulation) Act, 1958

(b)the manner in which an investigation is to be made in respect of an application for a permit and the matters to be taken into account in granting or refusing a permit;
(bb)[ the form of a permit under section 5 and the conditions (including conditions relating to improvements to existing machinery, replacement of existing machinery and use of improved methods of rice-milling) subject to which a permit may be granted and the time within which such conditions shall be complied with;] [Inserted by Act 29 of 1968, section 10 (w. e. f. 1- 5- 1970 ).]