Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Maharashtra - Subsection Section 7(1) in Maharashtra Factories Rules, 1963 (1)A licence granted under rule 6 may be amended by the Chief Inspector [or Deputy Chief Inspector authorised by the State Government in this behalf.] [Inserted by G.N. of 23rd August, 1969]
