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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Sikkim - Subsection

Section 46(2) in Sikkim Shops and Commercial Establishments Act, 1983

(2)If it appears to an Inspector that the premises of any establishment within his jurisdiction are not sufficiently kept clean, lighted or ventilated, he may serve on the employer an order in writing specifying the measures which in his opinion, should be adopted and requiring them to be carried out before a specified date.