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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in The Maharashtra Shops and Establishments Act, 1948

(4)Within thirty days from the date mentioned in column (2) below in respect of an establishment mentioned in column (1), the statement together with fees shall be sent to the Inspector under sub-section (1):-
(1)Establishments (2)Date from which the period of 30 days tocommence
(i) Establishments existing in local areas mentionedinSchedule I on the date on which this Act comesinto force. The date on which this Act comes into force.
(ii) Establishments existing in local areas on the dateonwhich this section comes into force. The date on which this section comes into force in the localareas.
(iii) New establishments in local areas mentionedin ScheduleI and other local areas in which thissection has come intoforce. The date on which the establishment commences its work.