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

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Shops and Commercial Establishment Rules, 1959

(2)[ Every certificate granted or renewed under this chapter shall remain in force up to 31st day of December of the year for which the certificate is granted and shall be renewable for a period extending up to five years:] [Substituted by Notification Dated 23-10-1963, published in Rajasthan Gazette Extraordinary, part IV-C, dated 5-12-1963.][Provided that at the option of the employer of shop or establishment, one time renewal of the shop or establishment shall also be allowed on payment of fees equivalent to 10 times of the prescribed annual fee.] [Added by Dated 23-12-1994, published in Rajasthan Gazette Extraordinary, part IV-C, dated 28-12-1994, page 347.]