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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Maharashtra - Subsection

Section 128(3) in The Maharashtra Shops and Establishments Act, 1948

(3)No female employee should be made to work beyond 8.30 p.m.]|-| 285. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1482/CR-35/148913/Lab-3, dated 10th January, 1983.]| Shop(Nos. 11 & 12) named "Trimurti" of the Maharashtra Small ScaleIndustries Development Corporation Ltd., at InternationalAirport, Sahar, Bombay.| Sections