Section 19A in The M.P. Shops and Establishments Rules, 1959
19A. [ Powers of Inspector. [Inserted by Notification No. 3342-364-XVI, dated 9-6-1971 (w.e.f. 9-7-1971).]
- An Inspector shall, for the purposes of the enforcement of the Act, have powers, subject to the provisions of the Act, to conduct before a Court any complaint or other proceeding arising under the Act or in the discharge of his duties as an Inspector and secure such attendance as may be necessary for the purpose.]
