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State of Gujarat - Section

Section 39 in The Bombay Shops and Establishments Act, 1948

39. Cleanliness.

- The premises of every establishment shall be kept clean and free from effluvia-rising from any drain or privy or other nuisance and shall be cleaned at such times and by such method, as may be prescribed. These methods may include lime washing, colour washing, painting, varnishing, disinfecting and deodorising.