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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2)(b) in Maharashtra Factories Rules, 1963

(b)The Chief Inspector may also refuse the renewal of the licence on the ground that the applicant has been guilty of repeated contraventions of the provisions of the Act or these rules or both, or the applicant has obtained the licence by fraud or by misrepresentation: