Section 13 in Registration and Licensing of Industrial Undertakings Rules, 1952
13. Recommendation regarding public enquiry.
- If the [Committee referred to in rule 11] [Substitued by G.S.R. 270(E), dated 14th June, 1974] is of the opinion that a public enquiry is necessary in respect of any application it may recommend such a step to the Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974]
