Factories, which were not registered under the Factories Act, 1934 on March 31, 1949, or which had not applied for registration prior to April 1 1949, shall be considered as not in existence on April 1, 1949 for the purpose of Rules 3 and 4.[Registration and Licensing] [Amended by Notification No. 5331 (SM)/XXXVI-A-1231 (SM)-57, dated October 18, 1958][Sections 6 and 112]
