Section 9 in Registration and Licensing of Industrial Undertakings Rules, 1952
9. Power to call additional information.
- The [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.] or the authority appointed by it [in the this behalf] [Substitued by G.S.R. 691(E), dated 1st March, 1957] may require the applicant to furnish, within a period to be specified by it, such additional information as it may consider necessary.
