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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(2) in Meghalaya Shops and Establishment Act, 2003

(2)The application for registration or for renewal of registration shall be made to the Labour Commissioner or to such other officer as the Labour Commissioner may authorise in this behalf in such forms and within such date and containing such particulars as may be prescribed.