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

State of Maharashtra - Subsection

Section 2(9) in Maharashtra Prohibition of Obscene Dance In Hotels, Restaurants and Bar Rooms and Protection of Dignity of Women (Working Therein) Act, 2016

(9)"owner" or "proprietor" means any person who owns or has the management, control or charge of the management of an establishment and includes an employer as defined under the Maharashtra Shops and Establishments Act (LXXIX of 1948);