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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(5) in The Delhi Shops and Establishments Act, 1954

(5)Within ninety days from the date mentioned in column 2 below in respect of any establishment mentioned in column 1, the statement together with fees shall be sent to the Chief Inspector under sub-section (1):
Establishment Date from which the period of 90 days is tocommence
1 2
(i) Establishments existing in municipal areas, notified areas,and cantonment limits of Delhi, New Delhi, Shahdara, CivilLines, Mehrauli, Red Fort and Delhi Cantonment. The date on which this Act comes into force.
(ii) Establishments existing in local areas in which this Act isbrought into force by notification under sub-section (4) ofsection 1. The date on which this Act comes into force in the localareas concerned.
(iii) New establishment in areas mentioned in clauses (i) and (ii)of this sub-section. The date on which the establishment commences the work.