Section 28 in The Punjab Shops and Commercial Establishments Act, 1958
28. Power to grant exemptions.
- [Government or any officer empowered by the Government in this behalf may] [Substituted for the words 'Government may' by Punjab Act No. 1 of 1964, section 16.], by notification in the official Gazette, exempt from the operation of all or any of the provisions of this Act for any period it considers desirable any establishment or any class thereof or any employer or employee or class of employers or employees to whom this Act applies on such condition as it may think fit.
