Section 451(10) in The Maharashtra Shops and Establishments Act, 1948
(10)In case of violation of any of the above terms andconditions, the exemption shall stand cancelled automatically.]|-| 607. [ [Entry 607 was added by G.N.I.E. & L.D. No. BSE-09/2011/CR-251/Lab-10 dated 8.1.2013.]| M/s. Delhi Darbar Hotel, 195/197, P.B. Marg, Grant Road,Mumbai 400 004.| Section 19 subject to the followingconditions:-
