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

Union of India - Section

Section 3 in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

3. Industrial premises to be licensed .-Save as otherwise provided in this Act, no employer shall use or allow to be used any place or premises as an industrial premises unless he holds a valid licence issued under this Act and no such premises shall be used except in accordance with the terms and conditions of such licence.