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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Shops and Establishments Act, 1958

(2)Any employee may be required or allowed to work in a shop or commercial establishment for any period in excess of the limit fixed under sub-section (1) if such period does not exceed [six] [Substituted by M.P. Act No. 10 of 1982.] hours in any week.