Section 38 in The Maharashtra Shops and Establishments Act, 1948
38. Application and amendment of the Payment of Wages Act.
(1)Notwithstanding anything contained in the Payment of Wages Act, 1936, (V of 1936) herein referred to as "the said Act", the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification published in the Official Gazette, direct that subject to the provisions of sub-section (2) of the said Act [shall, in such local areas as may be specified in the notification apply] [Substituted for the words 'shall apply' by Bombay 58 of 1954, Section 2, Schedule.] 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.(2)On the application of the provisions of the said Act to any establishment or to any employees under sub-section (1), the Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of the provisions of the said Act within the local limits of his jurisdiction.
