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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(i) in The Punjab Shops and Commercial Establishments Act, 1958

(i)On receipt of the statement, [and prescribed fee] [Words in parenthesis added by Haryana Amending Act 1 of 1997.], the authority shall, on being satisfied about the correctness of the statement, register the establishment in the register of establishments in such a manner as may be prescribed and shall issue in a prescribed form a registration certificate to the employer. The registration certificate shall, on demand by the Inspector, be shown to him by the employer.