Section 18(1A) in The Bombay Shops and Establishments Act, 1948
(1A)Notwithstanding anything contained in sub-section (1), [but except where the day is fixed under sub-section (IB)] [These words, brackets, figure and letter were inserted by Gujarat 11 of 1962., section 8(2).], a shop or commercial establishment may remain open on any day notified as [a closed day] [These words were substituted for the words, 'closed day' by Gujarat 11 of 1962.] under sub-section (1), if-(a)it remains closed on any other day of the week; and(b)the employer has notified to the Inspector, his intention to close the shop or the commercial establishment, as the case may be, on the day substituted under clause (a), at least seven days before the substituted day or the day notified as closed day under sub-section (1), whichever is earlier.]
