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 16(1)] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(1)(c) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 (c)If a worker is denied weekly holiday, the compensatory leave in lieu thereof shall be given within two months of such weekly holiday.