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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(18) in The Maharashtra Shops and Establishments Act, 1948

(18)[ "Opened" means opened for the service of any customer, or for any business of the establishment, or for work, by or with the help of any employee of or connected with the establishment;] [Substituted by Maharashtra 26 of 1961, Section 4(d).]