Section 34A in The Maharashtra Shops and Establishments Act, 1948
34A. [ Prohibition of employment of young persons and women in dangerous work. [Inserted by Maharashtra 26 of 1961, Section 12.]
- No young person or woman working in any establishment, whether as an employee or otherwise, shall be required or allowed to perform such work as may be declared by the State Government by notification in the Official Gazette, to be work involving danger to life, health or morals.]
