Section 8 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
8. Cancellation of registration of shop or establishment.
- At any time, if it is found or brought to the notice of the Inspector that the registration of any shop or establishment has been obtained by misrepresentation or suppression of material facts or by submitting false or forged documents or false declaration or by fraud, the Inspector shall, after giving an opportunity of being heard to the employer of the shop or establishment, cancel the registration and remove such shop or establishment from the register of establishments in the manner as may be prescribed.
