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[Cites 0, Cited by 0] [Section 029] [Entire Act]

State of Maharashtra - Subsection

Section 029(13) in The Maharashtra Shops and Establishments Act, 1948

(13)In case of violation of any of the above terms andconditions, the exemption, shall stand cancelled automatically.]|-| 594. [ [Entry 594 was added by G.N.I.E. & L.D. No. BSE. 08/2011/CR-199/Lab-10, dated 10th July, 2012.]| The establishment situated at Vashi, Navi Mumbai of M/s.Inorbit Malls (India) Pvt. Ltd, Raheja Tower, 4th Floor Block G,Plot No C-30, Bandra-Kurla Complex Bandra (E), Mumbai 400 051.| Sections 18, 19 and 33(3) subjectto the following conditions :-