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Tamil Nadu has extended the exemption allowing shops and establishments to remain open throughout the year for a further period of three years, subject to employee welfare, working-hour and safety safeguards.
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Karnataka Shops and Commercial Establishments (Amendment) Act, 2026 brings digital registration, exemptions from duplicate registration, stronger employee protections and revised penalties.
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Bihar Governor promulgates the Bihar Shops and Establishments (Regulation of Employment and Conditions of Service) (Repeal) Ordinance, 2026, repealing the 2025 Act to streamline labour laws.
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Haryana Labour Department allows shops and establishments to set their own working hours, subject to compliance with employee protection rules.
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Delhi Government has notified Delhi Shops and Establishments (Amendment) Act, 2026, to improve labour regulations by enhancing work practices and employee protection.
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Delhi Shops and Establishments (Amendment) Bill, 2026 aims to modernize labour laws, ensuring safer, inclusive workplaces with updated hours and stronger protections.
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Gujarat Govt amends Shops and Establishments Act, revising employment and service conditions for establishments with 20 or more workers.
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On March 17, 2022, the Governor of Maharashtra on March 17, 2022 has issued Maharashtra Shops and Establishments (Regulation of Employment and
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Supreme Court: The Division Bench of K.M Joseph* and Pamidighantam Sri Barasimha, JJ., held that mere fact that food, refreshment and even
Continue readingTelangana High Court: Division Bench of Satish Chandra Sharma, CJ and B. Vijaysen Reddy, J. decides whether an educational institution is covered
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On November 15, 2021, the Labour Department, Delhi has issued Delhi Shops and Establishments (Amendment) Rules, 2021 to further amend the Delhi
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The Government of Uttar Pradesh has revised the minimum rate of wages for shops and establishment with effect from 1st October, 2021
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The Delhi Labour Department has notified the Delhi Shops and Establishments (Amendment) Rules, 2021 on September 24, 2021 to further amend the
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The Government of Manipur has published the Manipur Shops and Establishments (Regulation of Employment and Conditions of Service) Ordinance, 2021 vide notification
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Introduction On 2 February 2018, the Government of Maharashtra (Government) notified draft Maharashtra Shops and Establishments (Regulation of Employment and Conditions of
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Maharashtra Govt has issued clarification easing registration requirements for establishments covered under OSHWC Code 2020 and the Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017.
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Haryana Govt has notified the Shops and Commercial Establishments Amendment Act, digitizing registration, revising work-hour limits, tightening penalties, and mandating appointment letters and ID cards.
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Madhya Pradesh has notified the Shops and Establishments (Second Amendment) Act, 2025, introducing digital registration, a Central Inspection System, and streamlined compliance processes.
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The Government of Uttarakhand has revised the minimum rate of wages for shops & establishment with effect from October 1, 2021, till
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On February 19, 2021, the Karnataka Shops and Commercial Establishments (Second Amendment) Act, 2020 has come into force. The Amendment Act modifies
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