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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14A(1) in The U.P. Factories Rules, 1950

(1)If before October 31, of any year an occupier notifies his intention in writing to the Chief Inspector that during the year following, the premises, in respect of which licence is issued will not be used for the working of the factory, the Chief Inspector may suspend the licence granted in respect of such factory.