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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

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

(b)in the case of any other employees that State Government may, on an application made in that behalf [by the union recognised under any law for the time being in force where there is such union, or where there is no such union by majority of the employees concerned,] permit the reduction of the interval for rest of half an hour.]