Section 128 in The Maharashtra Shops and Establishments Act, 1948
128.
, Bombay-400 001.| Sub-section(1)of section 13 subject to the conditions:(1)The number of operators required to sit late should not be morethan 10 and they should not be required to work beyond 11.30 p.m.(2)Late duty should not be given to the same employees continuouslyfor more than one week.(3)No female employee should be made to work beyond 8.30 p.m.]|-| 285. [ [Inserted vide G.N., I.E. & L.D., No. BSE 1482/CR-35/148913/Lab-3, dated 10th January, 1983.]| Shop(Nos. 11 & 12) named "Trimurti" of the Maharashtra Small ScaleIndustries Development Corporation Ltd., at InternationalAirport, Sahar, Bombay.| Sections
