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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in Maharashtra Factories Rules, 1963

(2)A licence suspended under sub-rule (1) may be on receipt of an application for renewal in Form 3, accompanied by the licence, for the remaining part of the year, on payment of surcharge of 10 per cent in addition to the fees specified in these rules.