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 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Coir Industry (Registration) Rules, 2008

(2)Every industrial establishment shall furnish authenticated data such as business transaction details or statistics, etc., in the first week of every month failing which their registration with Board shall be deemed to have been cancelled.