Section 7(2B) in The Maharashtra Shops and Establishments Act, 1948
(2B)[ Notwithstanding anything contained in the preceding sub-sections of this section, any registration certificate granted under sub-section (2) or renewed under subsection (2A) may, at the option of the employer, be granted or renewed [for a period of thirty-six months at a time, on payment of the fees for that period, so as to be valid upto the end of thirty-six months from the date on which it is granted or renewed, as the case may be.] [Substituted by Maharashtra 64 of 1977, Section 3.] ]
