Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Shops and Establishments Act, 1958

(2)Any employee may be required or allowed to work in a residential hotel, or restaurant or eating-house for any period in excess of the limit fixed under sub-section (1) if such additional period docs not exceed six hours in any week.