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8. REVOCATION
OF REGISTRATION IN CERTAIN CASES. - If the registering officer is satisfied,
either on a reference made to him in this behalf or otherwise, that the registration
of any establishment has been obtained by mis-representation or suppression of
any material fact, or that for any other reason the registration has become useless
or ineffective and, therefore requires to be revoked, the registering officer
may, after giving an opportunity to the principal employer of the establishment
to be heard and with the previous approval of the appropriate Government, revoke
the registration.
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