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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Sikkim - Subsection

Section 43(2) in Sikkim Shops and Commercial Establishments Act, 1983

(2)On the application of the provisions of the said Act to any establishment or to any employee under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.