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

State of West Bengal - Subsection

Section 46(3) in West Bengal Shops and Establishments Rules, 1964

(3)If the Inspector during his inspection of any shop or establishment finds any deviation from the forms prescribed in these rules or any other defect in the matter of maintenance of forms, registers, records and documents to be maintained under these rule he shall pass orders or make recommendations for remedying or removing such deviation from forms or defects in the maintenance thereof and in such a case, he shall either endorse the same in the visit book maintained by the shop-keeper or employer under rule 48 or he shill send a copy of his inspection notes to the shop or establishment within fourteen days from the date of inspection.