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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in Maharashtra Factories Rules, 1963

(2)Subject to the provisions hereinafter contained with respect to [suspension] [Substituted by G.N. of 30th Sept., 1965] [and revocation] [Inserted by G.N. of 13th October 1981] and unless earlier renewed under rule 8 every such licence shall remain in force until the 31st day of December next following and shall then expire.