Section 098 in The Maharashtra Shops and Establishments Act, 1948
098.
| (iii) Every employee shall be given one day holiday in a weekwithout making any deductions from his/her wages on accountthereof and the time table of such holidays for a month shall beplaced on the notice board in advance.|-| (iv) Kotak Mahindra Bank Ltd., Gr. Floor, Burhani Mahal, NearPriyadarshini Park, Nepeansea Road, Mumbai-400 006.| (iv) The employees who have given their consent be only placedon duty of weekly holiday or other holidays.|-| (v) Kotak Mahindra Bank Ltd.,| (v) The employees shall be entitled to overtime wages inaccordance with Section 63 of the said Act.|-| (vi) Kotak Mahindra Bank Ltd.,| (vi) The establishment shall be remain in operation in between8.00a.m. to 7.00 p.m. daily.|-| (vii) Kotak Mahindra Bank Ltd.,| (vii) In case of violation of the above terms and conditions,the exemption shall stand cancelled automatically.]|-| (viii) Kotak Mahindra Bank Ltd., Jai Building, Plot No. 359,Central Avenue Road, Opp. Diamond Garden, Chembur, Mumbai-400
