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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(m) in The Maharashtra Domestic Workers Welfare Board Act, 2008

(m)"work place" means any residential bungalow, wada, house, flat, place, villa or such other premises, including precinct thereof, in which or in part of which, any domestic work is being or is ordinarily carried on.