Section 13(3) in The Punjab Shops and Commercial Establishments Rules, 1958
(3)The registration certificate shall be returned by the Inspector to the employer [after making the necessary amendment therein, within 15 days of the receipt of the notice referred to in sub-rule (2).] [Inserted vide Punjab Government Notification No. G.S.R. 257/P.A 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.]
