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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(5) in Himachal Pradesh Shops and Commercial Establishments Act, 1969

(5)The employer shall, within ten days of his closing the establishment, notify to the prescribed authority in writing accordingly and the prescribed authority shall, on receiving the information and on being satisfied about its correctness, remove the name of such establishment from the register of establishments and cancel the registration certificate.. .