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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(3)(iii) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017

(iii)in the case of an establishment owned or controlled by the Central Government or a State Government or any local authority, the person or persons appointed to manage the affairs of such establishment by the Central Government or the State Government or the local authority, as the case may be;