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

State of Meghalaya - Subsection

Section 2(h) in Meghalaya Shops and Establishment Act, 2003

(h)"establishment for public entertainment or a amusement" means a restaurant eat in, house, cate, cinema, theatre and such other establishment or class thereof the State Government may, by notification declare to be, for the purposes of this Act an establishment for public entertainment but does not include a shop or a commercial establishment;