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[Cites 0, Cited by 0] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(6) in The Factories Act, 1948

(6)Where any occupier of a factory contravenes the provisions of sub-section (5), the licence issued under section 6 to such factory shall, notwithstanding any penalty to which the occupier of factory shall be subjected to under the provisions of this Act, be liable for cancellation.