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Union of India - Section

Section 25 in Notifications under - The Industries (Development And Regulation) Act, 1951

25. Printing including Litho Printing.

S.O. 202 (E), dated 18th March, 1985. - In exercise of the powers conferred by sub-section (1) of Sec. 29B read with Section 11B of the Industries (Development and Regulation) Act, 1951 (65 of 1951), the Central Government hereby makes the following amendments to this Ministry's Notification No. S.O. 98(E)/IDRA/29B/ 73/1, dated the 16th February, 1973, namely :In the said notification,
(i)for the heading "Small Scale Units" the heading "Small Scale Industrial Undertakings" shall be substituted and under heading so substituted in item No. 1, for the expression "Rs. 20 lakhs" the expression "Rs. 35 lakhs" shall be substituted;
(ii)for the heading "Ancillaries" the heading "Ancillary Industrial Undertakings" shall be substituted and under the heading so substituted in Item No. 2, for the expression "Rs. 25 lakhs", the expression, "Rs. 45 lakhs" shall be substituted.