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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Kerala - Subsection

Section 5C(4) in The Kerala Shops and Commercial Establishments Act, 1960

(4)On receiving a notice under sub-section (2) and the prescribed fees, the competent authority shall, if it is satisfied about the correctness of the notice, register the change and amend the registration certificate or issue a fresh registration certificate.