Section 8(4) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(4)The weekly day on which a shop is closed in pursuance of the requirement under sub-section (2) shall be notified to the Inspector and specified by the employer in a notice prominently displayed in a conspicuous place in the shop, and shall not be altered by the employer more often than once in three months.
