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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5) in The U.P. Factories Rules, 1950

(5)If the Chief Inspector is satisfied that the plans and application for licence are in consonance with the requirements of the Act, he shall, subject to such conditions as he may specify, approve the plans and grant the licence by digital signature on the plans and licence and send online the copy of digitally signatured plans and licence to the applicant and also inform the applicant on his e-mail address and registered mobile number or he may call for such other particulars as he may require so as to enable him to accord such approval.