Section 7(2A) in The Maharashtra Shops and Establishments Act, 1948
(2A)[ A registration certificate granted under sub-section (2), shall be valid [for a period of twelve months from the day on which it is granted or renewed] [Sub-section (2A) and (2B) were inserted by Maharashtra 26 of 1961, Section 5.]. An application for the renewal of a registration certificate shall be submitted not less than fifteen days before the date of expiry of the registration certificate or of the renewed registration certificate, as the case may be, and shall be accompanied by such fees, and the renewed registration certificate shall be in such form, as may be prescribed.]
