Section 4(3) in Telangana Shops and Establishments Act, 1988
(3)An applicant for the renewal of a registration certificate under sub-section (2) shall, until communication of orders on his application, be entitled to act as if the registration certificate had been renewed:[Provided that if no adverse order is passed by the Inspector within thirty days from the date of submission of the application then the registration certificate shall be deemed to have been renewed.] [Added by G.O.Ms.No.5, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.]
