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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

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

(d)the form of a licence which may be granted or renewed under section 6 and the conditions subject to which the licence may be granted or renewed, [including conditions relating to improvements to existing machinery, replacement of existing machinery, use of improved methods of rice-milling and polishing of rice, the time within which such conditions shall be complied with] [Substituted by section 10, Act 29 of 1968, for certain words (w. e. f. 1- 5-1970 ).], the fees to be levied for the grant or renewal of a licence and the deposit of any sum as security for the performance of such conditions;