Section 4(3A) in Karnataka Shops and Commercial Establishments Act, 1961
(3A)[ In case the Inspector is not satisfied about the correctness of the statement together with fees under sub-section (3) shall within thirty days from the date of receipt of the same communicate to the employer his 15 decision for refusing to register the establishment with the reasons therefor, failing which the establishment shall be deemed to have been registered.] [Sub-section (3A) inserted by Act 28 of 2005 by notification. The Act is yet to be brought into force.]
