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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Shops and Commercial Establishment Rules, 1959

(2)If an application for the grant, renewal or amendment of a certificate is rejected by an Inspector, an appeal shall lie to the Labour Commissioner, Rajasthan or to such authority as may be appointed by the Labour Commissioner in this behalf.