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 15] [Entire Act] NCT Delhi - Subsection Section 15(2) in The Delhi Shops and Establishments Act, 1954 (2)Before making an order under sub-section (1), the Government shall hold an enquiry in such manner as may be prescribed.
