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[Cites 0, Cited by 0] [Section 1st] [Entire Act]

State of Maharashtra - Subsection

Section 1st(96) in The Maharashtra Shops and Establishments Act, 1948

(96)Sai Chowk, Pimpri, Pune - 411 018.| Exemption under Section 11 & 18of the said Act subject to the following terms and conditions:–
(i)This exemption shall remain in
operation for a period of one year from the date of issue ofnotification in theGovernment Gazette.
(ii)Every employee shall be given
one floor, Near Ulhas Bhavan Hotel, day holiday in a week withoutmaking any deductions from his/her wages on account thereof andthe list of time table to such holidays for a month shall beplaced on the Notice Board in advance.
(iii)The employees who have given
their consent be only placed on duty of weekly holiday or otherholiday.
(iv)The employees shall be
entitled to overtime wages in accordance with Section 63 of thesaid Act.
(v)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week thespread over of an employee shall not exceed 11 hours in a day.
(vi)Establishment will not be
closed later than 10.30 p.m.
(vii)No women employees shall be
required or allowed to work beyond 9.30 p.m.
(viii)In case of violation any of the above terms and
conditions the exemption shall stand cancelled automatically.]|-| 533. [ [Entry No. 533 added by G.N.I.E. & L.D. No. BSE. 08/2007/CR-8210/ Lab.-9 dated 29th September 2008.]| M/s. Reliance Retail Limited andits Subsidiary companies Shree Ram Mills Compound, GanpatraoKadam Marg, Worli, Mumbai-400 013.