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State of Madhya Pradesh - Section

Section 10 in The M.P. Shops and Establishments Rules, 1959

10. Notice to be given to Inspector when additional overtime is to be worked.

- Notice of the intention to require employees in a shop or commercial establishment to work under sub-section (3) of Section 11 in excess of the period fixed under sub-section (1) of the said section on any day prescribed under Rule 9 shall be given cither in English or in Hindi so as to reach the Inspector within whose jurisdiction such establishment is situated at least two days before each day.