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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(6) in The M.P. Shops and Establishments Rules, 1959

(6)If any day notified as holiday under sub-section (1) of Section 13 has been substituted being a day of public festival under provisions of sub-section (2) of the said section, the employer shall give notice of the change to the inspector in Form R and exhibit a copy of such notice.