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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28A(3) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(3)In every shop or commercial establishment wherein twenty or more woman workers are ordinarily employed, there shall be provided and maintained rooms as creche for the use of children of such woman workers.Provided that if a group of shops or commercial establishments, so decide to provide a common creche within a radius of one kilometer, then, the same shall be permitted by the Inspector, by an order, subject to such conditions as may be specified in the order.