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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(i) in The Industries (Development And Regulation) Act, 1951

(i)the procedure for the grant or issue of licences and permissions under [section 11, section 11-A, ][section 13 or section 29-B] [ Substituted by Act 71 of 1956, Section 6, for " or section 13" (w.e.f. 1.3.1957).], the time within which such licences or permissions shall be granted or issued including, in particular, the publication of notices calling for applications and the holding of such public inquiry in relation thereto as may be necessary in the circumstances;