Section 8 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
8. Cancellation of registration.
- At any time, if it is found or brought to the notice of the Facilitator that the registration of any establishment has been obtained by misrepresentation or suppression of material facts or by submitting false or forged documents or false declaration or by fraud, and therefore, requires to be revoked, the Facilitator shall, after giving an opportunity of being heard, to the employer of the establishment, cancel the registration and remove such establishment from the register of establishments in the manner prescribed.
