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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in Maharashtra Factories Rules, 1963

(3)Where a licence is required to be amended under sub-rule(2) the fee to be paid for such amendment shall be equal to the difference between the licence or renewal fees due on the basis of the higher number of workers and horse-power and the fees for the grant of licence or renewal thereof already paid for the year or part thereof.