Section 52(d) in The Bombay Shops and Establishments Act, 1948
(d)If any establishment a child or young person or woman is required or allowed to work in contravention of section 32,[33 , 34 or 34A ; or] [ These figures, words, and letter were substituted for the words and figures '33 or 34' by Gujarat 11 of 1962, section 16(2).]
