Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(4) in Karnataka Shops and Commercial Establishments Act, 1961

(4)The State Government may make rules prescribing,-
(a)the manner in which the cash equivalent of the advantage accruing through the concessional sale to a worker of food grains and other articles shall be computed;
(b)the registers that shall be maintained in an establishment for the purpose of securing compliance with the provisions of this section.