(5)[The appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" and " the Central Government or a State Government" (w.e.f. 9.11.2005).] may, after giving three months' notice of its intention of so doing, by notification in the Official Gazette, extend the provisions of [this Act] [ Substituted by Act 68 of 1957, Section 2, for " the Act" (w.e.f. 1.4.1958).] or any of them to the payment of wages to any class of persons employed in [any establishment or class of establishments specified by ] [Substituted by Act 38 of 1982, Section 3, for " any industrial establishment or in any class or group of industrial establishments" (w.e.f. 15.10.1982). ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" and " the Central Government or a State Government" (w.e.f. 9.11.2005).][under sub-clause (h) of clause (ii) of section 2:] [Substituted by Act 38 of 1982, Section 3, for " any industrial establishment or in any class or group of industrial establishments" (w.e.f. 15.10.1982). ][Provided that in relation to any such establishment owned by the Central Government, no such notification shall be issued except with the concurrence of that Government.] [ Substituted by Act 38 of 1982, Section 3, for the proviso (w.e.f. 15.10.1982).]
