Section 59A in The Bombay Shops and Establishments Act, 1948
59A. [ Protection in respect of employment of certain children. [Section 59A was inserted by Gujarat 35 of 1980, section 3.]
- If any specified person has been required or allowed to work whether as an employee or otherwise in an establishment, before the commencement of the Bombay Shops and Establishments (Gujarat Amendment) Act, 1980 (Gujarat 35 of 1989), (hereinafter referred to as "the Amendment Act") and such act of requiring or allowing such specified person to so work was not a contravention of section 32 before such commencement, then nothing contained in this Act as amended by the amending Act, shall be deemed, to render the continuance of the Act of requiring or allowing such person to so work after such commencement a contravention of section 32;Explanation: - For the purposes of this section "specified person" means a person who at the time when he was required or allowed to work whether as an employee or otherwise in an establishment had completed his twelfth year but had not completed his fourteenth year.]
