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[Cites 0, Cited by 3] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(e) in The Bombay Shops and Establishments Act, 1948

(e)[ If any employer or manager contravenes the provisions of Section 51 or any employer contravenes the provisions of Section 62 or 65; or] [Clause (e) was substituted for the original, by Bombay 28 of 1952. section 16.]