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State of Uttar Pradesh - Section

Section 4A in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

4A. Register of shops and commercial establishment.

- The Chief Inspector shall maintain in such form and containing such particulars as may be prescribed, a register of all shops and commercial establishments, to which this Act applies:Provided that different such registers may be maintained for different areas and for different classes of shops and commercial establishments.