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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in West Bengal Shops and Establishments Rules, 1964

(1)The registering authority may, for the purpose of satisfying himself about the correctness of any information furnished in any application or notice, hold such enquiry as he deems necessary for his satisfaction in such manner as he considers fit.