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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 7B in Rajasthan Factories Rules, 1951 7B. [ Revocation of licence. The Chief Inspector at any time before the expiry of the period for which the licence has been granted or renewed may revoke the licence on any of the grounds specified in sub-rule (1) of rule 5.] [Inserted by No.2. dated 25.2.1985 11-4-85).]
