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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1) in The Punjab Shops and Commercial Establishments Rules, 1958

(1)If any dispute arises with regard to the adequacy of the measures adopted in accordance with rules 16, 17, 18 and 19 it shall be referred to the Chief Inspector whose decision shall, subject to the provision of sub-rule (2), be final.