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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Factories Rules, 1962

(1)If at any time, during the terms of a licence, the occupier finds it necessary to exceed the limits of the aggregate maximum B.H.P. installed on any day or maximum number of workers to be employed on any day or effects any change in the name of the factory he shall make an application for amendment of a licence to the Chief Inspector within seven days of such change and the Chief Inspector may amend the licence accordingly.