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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Shops and Establishments Act, 1966

(4)In the event of any doubt or difference of opinion between an employer and the Inspector as to the category to which an establishment should belong, the Inspector shall refer the matter to the Labour Commissioner who shall, after such inquiry as he thinks proper, decide the category of such establishment and his decision shall be final for the purposes of this Act.