Section 3(2)(ii) in The U.P. Establishment of Manufactory Rules, 1997

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State of Uttar Pradesh - Subsection

Section 3(2)(ii) in The U.P. Establishment of Manufactory Rules, 1997

(ii)any other certificate or authorisation or clearance required from the Central Government or a local body or Town and Country Planning Department or Uttar Pradesh Pollution Control Board or as required under any enactment or rules in force.

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State of Uttar Pradesh - Subsection

Section 3(2)(ii) in The U.P. Establishment of Manufactory Rules, 1997