Section 71 in The Maharashtra Shops and Establishments Act, 1948
71. Submission of annual report etc.
- It shall be the duty of every local authority to submit, within [two months] [Substituted for the words 'three months' by Maharashtra 35 of 1961, Section 23(a).] after the close of the year, to [the Commissioner of Labour, Bombay] [Substituted for the words 'the State Government' by Maharashtra 35 of 1961, Section 23(b).] a report on the working of the Act within the local area under its jurisdiction during such year.[It shall also submit to him] [Substituted for the words 'it shall also submit to it' by Maharashtra 35 of 1961, Section 23(c).] from time to time such annual or periodical return as may be required.
