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

State of Uttar Pradesh - Subsection

Section 4A(2) in The U.P. Cement Control Order, 1973

(2)Every licence issued, re-issued or renewed under this Order shall be in Form 'B' or 'D', and shall be subject to the conditions specified therein.] [Substituted by Cement Control (First Amendment) Order,1978, vide Notification No. 1652/XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]