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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(5) in Kerala Factories Rules, 1957

(5)Every licence renewed under this Rule shall remain in force up to 31st December of the year(s) for which the licence is renewed:Provided that the Chief Inspector or the Competent Authority may renew the licence for more than one year not exceeding five years at a stretch if an application is so made along with chalan receipt towards the payment of the required fee in lumpsum.