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State of Uttar Pradesh - Section

Section 11 in The U.P. Factories Rules, 1950

11. Procedure on death or disability of licensee.

- If a licensee dies or becomes insolvent or otherwise disabled, the person carrying on the business of such licensee shall not be liable to any penalty, under the Act or these rules for exercising the powers granted to the licensee by the licence during such time as may reasonably be required to allow him to make an application for the transfer of the licence under Rule 10 in his own name for the unexpired portion of the original licence.