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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1) in Assam Shops and Establishments Act, 1971

(1)The State Government may, by notification in the official Gazette, appoint such officer or such persons or class of persons as they think fit to be Inspectors for the purposes of this Act within such local limits as they may assign to them respectively.