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State of Maharashtra - Section

Section 39 in The Maharashtra Shops and Establishments Act, 1948

39. Cleanliness.

- The premises of every establishment shall be kept clean and free from effluviarising from any drain or privy or other nuisance and shall be cleaned at such times and by such methods as may be prescribed. These methods may include lime washing, colour washing, painting, varnishing, disinfection and deodorising.