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 16] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(27) in The Bombay Shops and Establishments Act, 1948

(27)"Shop" means any premises where goods are sold, either by retail or wholesale or services are rendered to customers, and includes an office, a store room, godown, warehouse or work place, whether in the same premises or otherwise, [mainly used] [These words were substituted for the word 'used' by Bombay 28 of 1952, section 2. (3)] in connection with such trade or business but does not include a factory, a commercial establishment, residential hotel, restaurant, eating house, theatre or other place of public amusement or entertainment;