Section 38(1) in The Bombay Shops and Establishments Act, 1948
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936 (IV of 1936), herein referred to as "the said Act", the [State] [These sub-section were inserted by Gujarat 26 of 1977, section 6(2).] Government may, by notification published in the Official Gazette, direct that subject to the provisions of sub-section (2) the said Act [shall, in such local areas as may be specified in the notification apply] [These words were substituted for the words 'shall apply' by Bombay 58 of 1954, section 2.] to all or any class of establishments or to all or any class of employees to which or whom this Act for the time being applies.
