Section 34A in The Bombay Shops and Establishments Act, 1948
34A. [ Prohibition of employment of young persons and women in dangerous work. [Sub-section 34A was inserted by Gujarat 11 of 1962, section 11.]
- No young person or woman working in any establishment, whether as an employee or otherwise, shall be required or allowed to perform such work as may be declared by the State Government by notification in the Official Gazette, to be work involving danger to life, health or morals.]
