Section 400010 in The Maharashtra Shops and Establishments Act, 1948
400010.
|-| 8. Mangal Paridhaan, Near Worli D.D. Chawls, Opp. Bus Terminus|-| 9. Worli, Mumbai-400 030, Mangal Paridhaan, 312, KalbadeviRoad, Mumbai-400 002.|-| 10. Mangal Paridhaan 63/65, 1st Floor, World Trade Centre,Cuffe Parade, Colaba, Mumbai-460 005.|-| 11. Mangal Paridhaan 9, Madhav Kunj, Sodawala Lane, Opp.Chamunda Circle, S.V. Road, Borivali (West), Mumbai-400 101.|-| 12. Century Mills Retail Outlet 429, B.S.V.P. Road, BhatiaSanitorium Building, Prarthana Sarnaj, Mumbai-400 004.|-| 13. Century Mills Retail Outlet, Near Worli D.D. Chawls, Opp.Bus Terminus, Worli, Mumbai-400 030.|-| 14. Century Mills Retail Outlet, Shop No. 3, Padiye Bldg.,B.S. Road, Dadar (West), Mumbai-400 028.|-| 15. Century Mills Retail Outlet, Shop No. 1, Hotel Jewel ofChembur, Opp. B.M.C. Office, Chembur, Mumbai-400 071.|-| 16. Century Mills Retail Outlet, Shop No. 12A, Gayatri DhamC.H.S., M.G. Road, Ghatkopar (East), Mumbai-400 077.|-| 17. Century Mills Retail Outlet, Shop No. 10, RajkamalBuilding, Sector No. 15/16, Vashi, Navi Mumbai-400 703.|-| 18. Century Mills Retail Outlet, Shop No. 2, Ramtirth Co-op.Hsg. Soc., Naupada, Thane.|-| 19. Century Mills Retail Outlet, Shop No. 7, Bldg. No. 7,Century Staff Qtrs. P.B. Marg, Worli, Mumbai-400 025.|-| 20. Century Retail Shop, Mangal Paridhaan Century Bazar, Dr.A.B. Road, Worli, Mumbai-400 030.|-| 518. [ [Entry 518 added by G.N.I.E. & L.D. No. BSE 01/2005/CR-7752/Lab-9, dated 7th September 2007.]| M/s. ITC Grand Central Sheraton Hotel and Towers, Dr.Babasaheb Ambedkar Road, Parel, Mumbai-400 012.| Section 22 and 33(3), subject tothe following conditions:–(i)Any female employee should notbe made to work in night continuously for a week.(ii)Any female employee should notbe made to work in any department other than House keepingdepartment, Reception office and Restaurant.(iii)The female employees who arerequired to work after 6.30 p.m. and before 6.00 a.m. shall beprovided escorted transport by the hotel to and from theresidences of the concerned employees.(iv)Female employees should madeto work in group at night.(v)Female employee should beprovided separate lockers and rest rooms.(vi)Every employee should be givena rest period of 1 hour after 5 hours of work.(vii)The employees shall beentitled to overtime wages in accordance with Section 63 of thesaid Act.(viii)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 519. [| [ * * * * *] [Entry No. 519 deleted by G.N.I.E. & L.D. No. BSE 04/2008/CR-8457/Lab-9, dated 7th July, 2008.]||-| 520. [ [Entry No. 520 added by G.N.I.E. & L.D. No. BSE 07/2006/CR-8013/Lab-9, dated 3rd January, 2008.]| Following Branches of M/s. GreaterBombay Co-operative Bank Ltd., G.B.C.B. House, 89, Bhuleshwar,Mumbai-400 002.| Section 18 subject to the followingconditions:–|-| (1) The Greater Bombay Co-operative Bank Ltd., Unit G-A,Wing-B Silver Astra Apartment, J.B. Nagar, Andheri (E),Mumbai-400 059.| (1) This exemption shall remain in operation for a period ofone year from the date of issue of notification in theGovernmentGazette.|-| (2) The Greater Bombay Co-operative Bank Ltd., Domanic Holman,
