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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(4)After entry and on examination the Inspector shall record an inspection note, in duplicate and shall furnish one copy thereof to the employer. The inspector note shall state any defects or defaults that may come to light at any time of examination.