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State of Punjab - Section
Section 22 in The Punjab Shops and Commercial Establishments Rules, 1958
22.
[-] [Omitted vide Punjab Government Notification No. G.S.R. 257-/P.A. 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.]Form AIntimation under section 10(2)(i) of the Punjab Shops and Commercial Establishment Act, 1958(Rule 3 of the Punjab Shops and Commercial Establishments Rules, 1958)ToThe Inspector of Shops andCommercial Establishments,Circle _________________.I hereby furnish the following information which is correct to the best of my knowledge.The working hours and the periods of interval of the person employed in my establishment are fixed below and shall take effect from (date) ________| Name of the employee and father's name *[orhusband's name] | Working Hours | Interval for rest | ||
| From | To | From | To | |
| 1 | 2 | 3 | ||
| Young persons | ||||
| 1 | ||||
| 2 | ||||
| 3 | ||||
| 4 | ||||
| Other persons | ||||
| 1 | ||||
| 2 | ||||
| 3 | ||||
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