Section 44(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

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State of Maharashtra - Subsection

Section 44(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(2)If any person named against item 5 is a minor, the fact shall be stated clearly.I hereby declare that the above particulars furnished by me are to the best of my knowledge and belief accurate.Date:Signature of applicant.Form II(See rule 6)LicenceLicence No.Fee Rs.Registration No.Licence is hereby granted to .................................................................................................... Valid only for the premises described below for use as an industrial premises employing not more than................................... employees on any one day during the year commencing on ................................... subject to the conditions specified in the Annexure.The licence shall remain in force till the 31st day of March.Name of industrial premises :.................................Situation of the industrial premises. (The part of the industrial premises in which the manufacturing is carried on shall be specifically indicated) :........................Signature and Seal of the competent authority.Date :Renewal(Rule 4)

Date of renewal	For number of employees not exceeding	Fees paid for renewal	Date of expiry
(1)	(2)	(3)	(4)
1.2.3.4.

Signature and seal of the competent authority.Date .........AnnexureThis licence is subject to the following conditions:-

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State of Maharashtra - Subsection

Section 44(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968