Section 97(9) in The Maharashtra Shops and Establishments Act, 1948
9.30p.m. the employees should be required to work in shiftduties by rotation.(vii)This exemption should be forthe period of one year from the date of issue of notification.(viii)In case of violation of the above terms and conditions,the exemption shall stand cancelled automatically.]|-| 513. [ [Entry 513 added by G.N.I.E. & L.D. No. BSE 12/2006/CR-8082/Lab-9, dated 5th June 2007.]| The following outlets of M/s. TrentLtd., Tata Enterprises, Bombay House, 24, Homi Modi StreetMumbai-400 001 situated at Mumbai, Pune and Nagpur:
