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State of Madhya Pradesh - Section
Section 23 in The M.P. Shops and Establishments Rules, 1959
23. Repeal and saving.
- The Central Provinces and Berar Shops and Establishment Rules, 1947 and the Madhya Bharat Shops and Establishment Rules, 1953 are hereby repealed :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form A[See Rule 3(1)]Statement Under Section 6 (2)| 1. | Name of the establishment, if any (in block letters) | .................................. |
| 2. | Full postal address and location of the establishment | .................................. |
| 3. | Situation of office, store-room, godown, warehouse or workplace, if any, attached to the establishment but situated inpremises different from those of the establishment | .................................. |
| 4. | Category of the establishment, Le. whether (a) shop; (b)commercial establishment, (c) residential hotel, restaurant oreating-house, (d) threatre or other place of public amusement orentertainment | .................................. |
| 5. | Particulars of persons having interest in the establishmentas employer (Applicable only when a nomination is made underSection 55) | .................................. |
| S.No. | Name and parentage | Designation | Permanent Address | Nature of interest (whetherPartner/Manager/Director/Shareholder) |
| (1) | (2) | (3) | (4) | (5) |
| 6. | Nature of business | .................................. |
| 7. | Name, designation and permanent address of the employer(manager, agent or any other person) who is in the immediatecharge of the general management or control of the establishment | .................................. |
| 8. | Particulars of members of employer's family employed in theestablishment as defined in Section 2 (17) | .................................. |