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 9] [Entire Act] State of Punjab - Subsection Section 9(4) in The Punjab Factory Rules, 1952 (4)The fee for the amendment of licence shall be twenty-five rupees plus the amount, if any, by which the fee, which would have been payable for issuing the licence in amended form originally.]
