Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Factory Rules, 1952

(2)The fees for grant of licence for one year shall be as specified in the Schedule given below. In case an application for licence has been made for a period of five years, the licence fees shall be five times the fees payable for grant of a licence for one year, as specified in the said Schedule :-