Section 18(1A)(b) in The Bombay Shops and Establishments Act, 1948

[Cites 0, Cited by 0] [Section 18(1A)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(1A)(b) in The Bombay Shops and Establishments Act, 1948

(b)the employer has notified to the Inspector, his intention to close the shop or the commercial establishment, as the case may be, on the day substituted under clause (a), at least seven days before the substituted day or the day notified as closed day under sub-section (1), whichever is earlier.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 18(1A)(b) in The Bombay Shops and Establishments Act, 1948