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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Kerala Factories Rules, 1957

(3)An application for amendment of a licence shall be submitted to the Competent Authority specifying the nature of amendment sought for and the reasons therefore at least 15 days prior to the date on which the applicant desires the amendment to take effect. The application shall be accompanied by the original licence and a treasury chalan receipt evidencing payment of the prescribed fee.