Section 26(4) in Karnataka Shops and Commercial Establishments Act, 1961
(4)The [Commissioner of Labour in Karnataka] [Sub-sections (2) to (4) substituted by Act 4 of 1969 w.e.f. 16.5.1969.] shall be the Chief Inspector for the purposes of this Act, for the whole of the [State of Karnataka] [Adapted by the Karnataka adaptations of laws order 1973 w.e.f. 1.11.1973.]]
