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

State of Haryana - Subsection

Section 2(f) in The East Punjab Removal of Religious and Social Disabilities Act, 1948

(f)"shop" means any premises where goods are sold either by retail or wholesale or both and includes a laundry, a hair cutting saloon or such other place where services are rendered to customers;