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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(18) in The Bombay Shops and Establishments Act, 1948

(18)[ "Opened" means opened for the service of any customer, or for any business of the establishment, or for work, by or with the help of any employee of or connected with the establishment;] [Clause (18) was substituted for the original by Gujarat 11 of 1962, section 3(d).]