Section 8 in Meghalaya Shops and Establishment Act, 2003
8. Prohibition of employment of women and persons below seventeen years during night.
- No women or any person who has not attained the age of seventeen shall be required or allowed to work whether as an employee otherwise in any establishment before 6 A.M or after 7 P. MProvided that the State Government shall by notification in the Official Gazette relax the prohibition of employment of women in certain establishment from the application of Section 8 above.
