Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of West Bengal - Subsection Section 47(2) in West Bengal Shops and Establishments Rules, 1964 (2)An Inspector shall in each case of seizure of records, registers, documents or notices or any portion thereof give a receipt to the shop-keeper or employer, as the case may be.
