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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(2) in Meghalaya Shops and Establishment Act, 2003

(2)The exercise of the powers delegated under sub-section (1) shall the subject to control and revision by the State Government or by such authority as may be empowered by them in the behalf.