Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(a) in Factories (Maharashtra Amendment) Act, 2006 (a)after the words "restaurant or eating place" the words and letter "or a poly house or green house engaged in the activity of floriculture or pomology or High Value Crops" shall be added;
