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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Factories Rules, 1962

(a)An application for the renewal of a licence shall be made to the Chief Inspector in Form No. 4, in duplicate, not less than 30 days before the date on which the licence expires. The application shall be accompanied by the treasury chalan as the proof of the payment of the amount of fees as specified in the Schedule given under Rule 6 :