Section 18(1A) in The Maharashtra Shops and Establishments Act, 1948
(1A)Notwithstanding anything contained in sub-section (1), [but except where the day is fixed under sub-section (1B)] [These portions was inserted by Maharashtra 26 of 1961, Section 9(b).], a shop or commercial establishment may remain open on any day notified as closed day under sub-section (1), if-(a)it remains closed on any other day of the week; and(b)the employer has notified to the Inspector, his intention to close the shop or the commercial establishment, as the case may be, on the day substitute under clause (a), at least seven days before the substituted day or the day notified as closed day under sub-section (1), whichever is earlier.]
