PUNJAB SHOPS
AND COMMERCIAL ESTABLISHMENTS (AMENDMENT) ACT, 1958 THE PUNJAB SHOPS AND COMMERCIAL
ESTABLISHMENTS (AMENDMENT) ACT, 1958 [Act No. 25 of 1958] [10th October, 1958] An Act to amend the Punjab Shops and Commercial Establishments
Act, 1958. Be it
enacted by the Legislature of the State of Punjab in the Ninth year of the
Republic of India as follows:-- This
Act may be called the Punjab Shops and Commercial Establishments (Amendment)
Act. 1958. After
the second proviso to section 9 of the Punjab Shops and Commercial
Establishments Act, 1958, the following proviso shall be added, namely:-- "Provided
further that the State Government may, by notification in the Official Gazette,
fix such other opening and closing hours in respect of any establishment or
class of establishments, for such period and on such conditions, as may be specified,
in such notification." The
Punjab Shops and Commercial Establishments (Amendment) Ordinance, 1958, is
hereby repealed but notwithstanding such repeal, anything done or any action
taken under the Punjab Shops and Commercial Establishments (Amendment)
Ordinance, 1958, shall be deemed to have been done or taken under this Act as
if this Act had commenced on the 1st day of June, 1958.
Preamble - PUNJAB SHOPS AND COMMERCIAL
ESTABLISHMENTS (AMENDMENT) ACT, 1958PREAMBLE