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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in Maharashtra Factories Rules, 1963

(2)The Chief Inspector may require a licensee to obtain a duplicate licence on payment of rupees five, if the original licence is defaced or spoiled:Provided that, the Chief Inspector may issue a duplicate licence without charge if he is satisfied that there are good and sufficient reasons for doing so.