Section 11 in Registration and Licensing of Industrial Undertakings Rules, 1952
11. Submission of report by the committee.
-After such investigation as may be necessary, the Committee to which an application has been referred under rule 10 shall submit a report to the [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.].
