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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(3) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019

(3)Any person required to produce any document or to give any information required by Inspector shall be deemed to be legally bound to do so within the meaning of sections 175 and 176 of the Indian Penal Code.