Section 4(4) in Karnataka Shops and Commercial Establishments Act, 1961
(4)[ A registration certificate issued under sub-section (2), shall be valid for [five years] [Sub-sections 4 and 5 inserted by Act 33 of 1982 w.e.f. 4.12.1982.] and shall be renewed [before the expiry of the period of registration certificate] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.] on payment of such fees and in such manner as may be prescribed.
