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 4] [Entire Act]

State of Gujarat - Section

Section 32 in The Bombay Shops and Establishments Act, 1948

32. No child to work in any establishment.

- No child shall be required or allowed to work whether an employee or otherwise in any establishment, notwithstanding that such child is a member of the family of the employer.