Section 7(5) in The Bombay Shops and Establishments Act, 1948
(5)[ A registration certificate granted under sub-section (2) shall unless it is cancelled earlier, remain in force from the date of its grant upto the end of the year in which it is granted, and shall be renewable from time to time [for a period not exceeding [five years] [Sub-sections (5), (6), (7), (8) and (9) were inserted by Gujarat 11 of 1962, section 4(2).] at a time] so however that any such period shall not include a fraction of a year]:Provided that a registration certificate granted before the commencement of the Bombay Shops and Establishments (Gujarat Extension and Amendment) Act, 1961 (Gujarat XI of 1962), and in force immediately before such commencement shall remain in force upto the end of December, 1961 unless it is cancelled earlier.
