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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28A(2) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(2)Every employer shall provide for male and female separate latrine and urinal as may be prescribed which shall be so conveniently situated as may be accessible to the workers employed in the shop or establishment.Provided that certain employers may provide common facilities in case it is pot possible in a shop or establishment due to constraint of space or otherwise.