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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in West Bengal Shops and Establishments Rules, 1964

(2)An application for registration under sub-section (1) of section 16 shall be made in triplicate in Part I of Form B, which shall be either in print or type and every such application shall be accompanied by the requisite fee specified in Schedule I.