Section 16(3)(ii) in The Delhi Shops and Establishments Act, 1954

[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(3)(ii) in The Delhi Shops and Establishments Act, 1954

(ii)Notwithstanding anything contained in sub-section (1), the occupier of any shop or a commercial establishment may, open his shop or commercial establishment on a close day, if such a day happens to coincide with a religious festival, "or the Mahurat day", the day of the commencement of the financial year of the establishment concerned, provided a notice to this effect has been given to the Chief Inspector at least twenty-four hours before the close day and that in lieu thereof the shop or the commercial establishment is closed on either of the two days immediately preceding or following that close day.]

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 16(3)(ii) in The Delhi Shops and Establishments Act, 1954