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State of Maharashtra - Section

Section 51 in The Maharashtra Shops and Establishments Act, 1948

51. Employer [and manager] [Inserted by Bombay 28 of 1952, Section 15(2).] to produce registers, records etc. for inspection.

- Every employer [and in his absence the manager] [Inserted by Bombay 28 of 1952, Section 15(1).] shall on demand produce for inspection of an Inspector all registers, records and notices required to be kept under and for the purposes of this Act.