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 33] [Entire Act] State of Maharashtra - Subsection Section 33(4) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 (4)Every application for the compounding of an offence shall be made in such form and manner as may be prescribed.
