Section 10(3) in The Industries (Development And Regulation) Act, 1951
(3)[ Where an industrial undertaking is registered under this section, there shall be issued to the owner of the undertaking or the Central Government, as the case may be, a certificate of registration ] [ Inserted by Act 26 of 1953, Section 5 (w.e.f. 1.10.1953).][containing the productive capacity of the industrial undertaking and such other particulars as may be prescribed] [ Substituted by Act 67 of 1973, Section 2, for " containing such particulars as may by prescribed" (w.e.f. 7.2.1974).].]
