Section 67(2)(c) in The Bombay Shops and Establishments Act, 1948

[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(2)(c) in The Bombay Shops and Establishments Act, 1948

(c)the form of submitting a statement, the fees and other particulars under sub-section (1), the manner in which the registration of establishments is to be made and the form of registration certificate under sub-section (2) of section 7; and [the form and the period for notifying] [These words were substituted for the words 'the form for notifying' by Bombay 28 of 1952, section 20(1).] a change and the fees under section 8;

(ca)[ the form of application for the renewal of a registration certificate under section 7;] [Clause (ca) was inserted, by Gujarat 11 of 1962, section 20 (a) (i).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 67(2)(c) in The Bombay Shops and Establishments Act, 1948