Section 129(1)(d) in The U.P. Factories Rules, 1950

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State of Uttar Pradesh - Subsection

Section 129(1)(d) in The U.P. Factories Rules, 1950

(d)If the occupier withdraws prematurely from the self-certification i.e. before the end of the expiry of five years or fails to follow the terms and conditions of self-certification or fails to submit the annual return in time every year or fails to abide by the undertaking given by him or any violation of laws is detected, the necessary further action as per law will be initiated and he will cease to continue under the self-certification. However there will be no bar on fresh inclusion in the self-certification if applied afresh.

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State of Uttar Pradesh - Subsection

Section 129(1)(d) in The U.P. Factories Rules, 1950