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[Cites 0, Cited by 4] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Rice-Milling Industry (Regulation) Act, 1958

(1)Any person or authority may make an application to the Central Government for the grant of a permit for the establishment of a new rice mill; and any owner of a defunct rice mill may make a like application for the grant of a permit for re- commencing rice- milling operation in such mill.