Section 48(3)(a) in The Maharashtra Shops and Establishments Act, 1948

[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(3)(a) in The Maharashtra Shops and Establishments Act, 1948

(a)in the case of a local authority, by its standing committee or by any committee appointed by it in this behalf or, if such local authority is a municipal corporation, by its Municipal Commissioner or Deputy Municipal Commissioner, and

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State of Maharashtra - Subsection

Section 48(3)(a) in The Maharashtra Shops and Establishments Act, 1948