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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Industries (Development And Regulation) Act, 1951

(2)Subject to any rules that may be made in this behalf, the Central Government may also vary or amend any licence issued under section 11:Provided that no such power shall be exercised after effective steps have been taken to establish the new industrial undertaking in accordance with the licence issued in this behalf.