Section 21(1) in The Maharashtra Shops and Establishments Act, 1948
(1)[Subject to the other provisions of this Act] [Substituted for the portion beginning with the word 'Except' and ending with words and figures 'of Section 19' by Maharashtra 64 of 1977, Section 7(a)(i).], no employee shall be required or allowed to work in any residential hotel, restaurant or eating house for more than nine hours in any day [, and forty eight hours in any week] [Inserted by Maharashtra 64 of 1977, Section 7(a)(ii).].
