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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in The Punjab Factory Rules, 1952

(2)Such application shall be made to the Chief Inspector or any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, who shall, if he approves of the transfer, enter upon the licence, under his signature, and endorsement to the effect that the licence has been transferred to the person named in the application.