Section 4(5) in Karnataka Shops and Commercial Establishments Act, 1961
(5)[ The registration certificate issued or renewed before the commencement of the Karnataka Shops and Commercial Establishments (Amendment) Act, 1997 shall, on such commencement, continue to be valid till the expiry of the period of registration certificate already granted and the employer of every such establishment shall renew his registration certificate before the expiry of such period in accordance with sub-section (4).] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.]]
