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Union of India - Section

Section 27 in Registration and Licensing of Industrial Undertakings Rules, 1952

27. Give a brief description of the processes involved in the manufacture and the factors favourable for their adoption in the location proposed by you.

Date .................Place ....................Signature of Applicant(To be filled in by the Government of India)Date of receipt of the application.Signature of the Receiving Officer.]Form CPrescribed under rule 6 of the Registration and Licensing of Industrial Undertaking Rules, 1952Registration No ........................Government Of IndiaMinistry Of Commerce And IndustryNew Delhi, the ...................19.....Certified that the Industrial Undertaking details of which are mentioned below has been registered in terms of Section 10 of the Industries (Development and Regulation) Act, 1951 (LXV of 1951).Details: