Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1) in The Maharashtra Shops and Establishments Act, 1948

(1)Notwithstanding anything contained in any other enactment for the time being in force, no shop-
(a)[* * *] [The words 'dealing in goods' deleted by Bombay 52 of 1949, Section 2, First Schedule.] other than those specified in clause (b) of this sub-section shall on any day be [closed later than 10.00 p.m.] [These words were substituted for the words 'closed later than 8.30 p.m.' by Maharashtra 25 of 2013, Section 3, (w.e.f. 11-11-2013).];
(b)[dealing mainly] [Sub. for the words 'dealing in' by Maharashtra 26 of 1961, Section 6.] in pan, bidi, cigarettes, matches and other ancillary articles shall on any day be closed later than 11 p.m.:
Provided that any customer who was being served or was waiting to be served at such closing hour in any shop may be served in such shop during the quarter of an hour immediately following such hour.