Section 3(5) in The M.P. Shops and Establishments Rules, 1959

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State of Madhya Pradesh - Subsection

Section 3(5) in The M.P. Shops and Establishments Rules, 1959

(5)[ Amendment in Registration Certificate.-The Inspector shall amend the registration certificate on application and payment of fees made to him as per specified below for that class of establishment.] [Inserted by Notification No. 4(b)1-XVI-A, dated 21-11-1995 (w.e.f. 1-12-1995).]

	Class of establishment	Amendment Fees
1.	All establishments having no employee	Rs. fen
2.	All establishments employing not more than 3 employees	Rs. Twenty five.
3.	All establishments employing more than 3 but less than 10employees.	Rs. Forty.
4.	All establishments employing more than 10 employees.	Rs. Fifty.]

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State of Madhya Pradesh - Subsection

Section 3(5) in The M.P. Shops and Establishments Rules, 1959