Section 3(4) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(4)Withdrawal of exemption by the State Government. - The State Government may, likewise by notification in the Gazette, withdraw in whole or in part, permanently, or for such period as may be specified, any exemption granted under sub-section (3).[Chapter I-A] [Chapter I-A inserted by Section 3 of the U.P. Dookan Aur Vanijya Adishthan (Sanshodhan) Adhiniyam, 1976 (U.P. Act 54 of 1976).] Registration of Shops and Commercial Establishments
