Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15) in The Maharashtra Shops and Establishments Act, 1948

(15)[ "Local authority" means a body specified in Schedule I-A and includes any other body which the State Government may, by notification in the Official Gazette, declare to be a local authority for the purposes of this Act;] [Substituted by Maharashtra 26 of 1961, Section 4(c).]