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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(b) in The M.P. Factories Rules, 1962

(b)No application for the renewal of licence made after the expiry of the period specified in sub-rule (a), or if the period is extended, after the expiry of such extended period, be entertained and the licence renewed unless it is accompanied by a treasury chalan as the proof of payment of the amount of fees specified in the Schedule referred to sub-rule (a) and an additional fee equal to 25 per cent fees payable for the licence which is to be renewed.