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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(6) in The Bombay Shops and Establishments Act, 1948

(6)An employer, holding a registration certificate shall, except in the circumstances mentioned in section 9, make an application for its renewal in the prescribed form to the Inspector not later than fifteen day's before the date of its expiry. Such application shall be accompanied by such fee as may be prescribed.