Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 067] [Entire Act]

State of Maharashtra - Subsection

Section 067(10) in The Maharashtra Shops and Establishments Act, 1948

(10)Bassein Catholic Co. op. Bank Ltd., Virar.| Section 18(1) subject to thefollowing terms and conditions:–
(i)No employee shall be required
to work for more than 9 hours in a day or 48 hours in a week. Thespread over of an employee shall not exceed 11 hours in a day.
(ii)Every employee shall be given
one day holiday in a week without making any deductions from hiswages on account thereof, and the list of time table of suchholidays for a month shall be placed on the Notice Board inadvance.
(iii)The employees who have given
their consent be only placed on duty on rotational basis on theday of weekly holiday or other holidays.
(iv)The employee shall be entitled
to overtime wages in accordance with Section 63 of the Act.
(v)in case of violation of the above terms and conditions,
the exemption shall stand cancelled automatically.]|-| 500. [ [Entry 500 added by G.N. No. BSE 08/2002/7668/Lab-9, dated the 6th August, 2004.]| The following outlets of M/s.Shopper's Stop situated at Mumbai and Pune:–