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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(8) in The Bombay Shops and Establishments Act, 1948

(8)The registration certificate renewed under sub-section (7) shall, unless it is cancelled earlier, remain in force [for the period] [These words were substituted for the words 'for the year' by Gujarat 26 of 1977, section 4(2).] for which it is renewed.