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Report No. 251

Chapter 2

Laws Recommended for Complete Repeal

This Chapter lists 30 statutes that warrant complete repeal, with recommendations and notes on each:

1. Weekly Holidays Act, Act 18 of 1942

Category: Labour Laws

Recommendation: Repeal subject to factual verification

The Act provides for the grant of weekly holidays to persons employed in shops, restaurants and theatres. Section 4 of the Act mandates that every person employed in a position of management in any shop, restaurant or theatre shall be allowed holiday of one whole day. The purpose of this Act has been subsumed by the Shops and Establishments Acts of each State. Hence, this Act can be repealed subject to factual verification that every State has a Shops and Establishment Act.







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