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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in Minimum Wages (Gujarat Amendment) Act, 1961

(2)In Part I of the Schedule to the Principal Act, after Entry 12, the following entries shall be added to the said Part in its application to the State of Gujarat, namely:-"13. Employment in any residential hotel, restaurant or eating house as defined in the Bombay Shops and Establishments Act, 1948.