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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(3) in West Bengal Shops and Establishments Rules, 1964

(3)All copies shall be prepared on folios, and if it be not possible at once to inform the applicant what Court fee stamps and folios will be required in respect of the copies applied for, the requisite information shall be communicated to the applicant as soon as may be possible thereafter but not later than seven days from the date on which the application is received by noting on the counterfoil portion of the application.