Section 7(2) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(2)The employer of such establishment employing less than ten workers shall notify to the Facilitator within thirty days from the date of the closing of the business that the establishment has been closed for business in such form and manner as may be prescribed. The Facilitator on receiving the information shall remove the entry of such establishment from the register kept for that purpose.
