Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(ii) in Notifications under - The Industries (Development And Regulation) Act, 1951

(ii)for the heading "Ancillaries" the heading "Ancillary Industrial Undertakings" shall be substituted and under the heading so substituted in Item No. 2, for the expression "Rs. 25 lakhs", the expression, "Rs. 45 lakhs" shall be substituted.