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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Sikkim - Subsection

Section 26(2) in Sikkim Shops and Commercial Establishments Act, 1983

(2)Any employee may be required or allowed to work in a theatre or other place of public amusement or entertainment for any period in excess of the limit fixed under subsection (1), if such period does not exceed six hours in any week.