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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4) in The Bombay Shops and Establishments Act, 1948

(4)Within thirty days from the date mentioned in column 2 below in respect of an establishment mentioned in column 1, the statement together with fees shall be sent to the Inspector under sub-section (1):
Establishments Date from which the period of 30 days tocommence
1 2
(i) Establishments existing in local areasmentioned in Schedule I on the date on which this Act comes intoforce. The date on which this Act comes into force.
(ii) Establishments existing in local areas onthe date on which this section comes into force. The date on which this section comes into forcein the local areas.
(iii) New establishments in local areasmentioned in Schedule I and other local areas in which thissection has come Into force. The date on which the establishment commencesits work.