Section 049 in The Maharashtra Shops and Establishments Act, 1948
049.
| Section 19 and 26, subject to thefollowing conditions:-(1)This exemption shall remain inoperation for the period of three years from the date ofNotification, published in theGovernment Gazette.(2)The particular section[Trilogy bar and lounge] [Added by G.N.I.E & L.D. No. BSE. 09/2011/CR-135/Lab- 10, dated 19th April, 2011.]of said hotel, consideredfor exemption, shall not be remained open on any day later than
