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

Union of India - Subsection

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

(p)the submission of special or periodical returns relating to an industrial undertaking by persons having the control of, or employed in connection with, such undertaking, and the forms in which, and the authorities to which, such returns and reports shall be submitted;
(pp)[ any matter which is to be or may be prescribed for giving effect to the provisions of Chapter III-AA or Chapter III-AC;] [ Inserted by Act 72 of 1971, Section 9 (w.r.e.f. 1.11.1971).]