Section 7(2) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(2)The employer of such establishment employing less than ten workers shall inform, in such form and manner as may be prescribed, the Inspector within thirty days from the date of the closing of the business that such establishment has been closed for business. The Inspector on receiving the information shall remove the entry of such establishment from the register of establishments.
