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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Shops and Establishments Act, 1948

(2)It shall not be lawful for an employer to call an employee at, or for an employee to go to his shop or commercial establishment or any other place for any work in connection with the business of his shop or commercial establishment on a day on which such shop or commercial establishment remains closed.