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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(4)(b) in The West Bengal Board Of Secondary Education Act, 1963.

(b)The registering authority, on receipt of such information and on payment of such fee, as may be prescribed, shall, if satisfied about the correctness of the information, make necessary changes in the Register of Shops and Establishments and shall amend the certificate of registration or issue a fresh certifiCate of registration if necessary.