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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The U.P. Factories Rules, 1950

(2)Every application for the renewal of licence shall be sent online in Form No. 4 so as to reach the office of the Chief Inspector before two months of expiry of validity period and if the application is so made, the premises shall be held to be duly licensed until such date as the Chief Inspector renews the licence.