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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Shops and Commercial Establishment Rules, 1959

(2)Every application for the renewal of certificate shall be in Form 5 and shall be made by the certificate holder within one month from the date on which the certificate expires and if the application is so made the premises shall be deemed to be duly certified until the Inspector renews the certificate.