Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 025] [Entire Act] State of Maharashtra - Subsection Section 025(12) in The Maharashtra Shops and Establishments Act, 1948 (12)Any female employee should notbe made to work in any department other than house-keepingdepartment, reception office and restaurant.
