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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Sikkim - Subsection

Section 20(2) in Sikkim Shops and Commercial Establishments Act, 1983

(2)On the days which may be notified under sub-section (3) of section 18, any employee may be required or allowed to work in a residential hotel, restaurant and eating house in excess of the period fixed under sub-section (1) of section 18 if such period does not exceed three hours on any day.