Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(b) in Rice-Milling Industry (Regulation) Act, 1958

(b)in respect of which the licence has been revoked or suspended under section 7, shall carry on rice- milling operation in that mill after the revocation or, as the case may be, during the period for which the licence has been suspended;