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State of Madhya Pradesh - Section

Section 8 in The M.P. Shops and Establishments Rules, 1959

8. Notice of closure.

(1)A notice regarding closing of an establishment to be notified to the Inspector under Section 8 shall be in Form L ami it shall be accompanied by the Registration Certificate of such establishment.
(2)If any employer transfers his establishment to any other person he shall, within ten days of such transfer notify the fact to the Inspector.