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

State of Punjab - Subsection

Section 9(3) in The Punjab Factory Rules, 1952

(3)A licensee who desires to have his licence amended, shall submit it to the Chief Inspector or any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, an application stating the nature of the amendment and reasons therefor.