Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 029] [Entire Act] State of Maharashtra - Subsection Section 029(6) in The Maharashtra Shops and Establishments Act, 1948 (6)Every employee shall be given arest period of minimum one hour after 5 hours of continuous work.
