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 73K(4)] [Section 73K] [Entire Act]

State of Maharashtra - Subsection

Section 73K(4)(f) in Maharashtra Factories Rules, 1963

(f)Wherever the proposed site requires clearance by the Ministry of Industries or the Ministry of Environment and Forests, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.