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

State of Uttar Pradesh - Subsection

Section 14A(2) in The U.P. Factories Rules, 1950

(2)A licence suspended under sub-rule (1) may be revived on receipt of an application for renewal accompanied by the licence and Form No. 4 for the remaining quarters of the year on payment of the fees for such quarters and a surcharge of 25 per cent of the fees for the quarters for which the licence remained suspended.