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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Gujarat - Subsection Section 66(a) in The Bombay Shops and Establishments Act, 1948 (a)for not less than a year, without giving such person at least thirty days notice in writing, or wages in lieu of such notice,
